Section 6(3)(c) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

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State of Maharashtra - Subsection

Section 6(3)(c) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

(c)for any subsequent offence with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both :

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State of Maharashtra - Subsection

Section 6(3)(c) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958