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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of Maharashtra - Subsection

Section 284(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)for the second and every subsequent offence, with imprisonment for a term which may extent to six months or with fine which shall not be less than two hundred rupees and which extend upto two thousand rupees or with both.]