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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in The Maharashtra Witness Protection and Security Act, 2017

(2)Any person who contravenes any order or direction issued by the Court under section 12, shall be punished with imprisonment for a term which may extend to three years or fine which may extend to five thousand rupees, or with both.