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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(b) in The Maharashtra Maritime Board Act, 1996

(b)Removes or attempts or abets the removal of such goods or such vessel. shall, on conviction, be punishable with fine which may extend to twice the amount of rates so due subject to a minimum of five hundred rupees.