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[Cites 0, Cited by 0] [Section 232(4)] [Section 232] [Entire Act]

State of Maharashtra - Subsection

Section 232(4)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)Whoever contravenes any provision of clause (a) shall, on conviction, be punished with imprisonment for a term which may extend to six months, or, with fine which may extend to [ten thousand rupees], or with both.