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Union of India - Section

Section 7 in The Religious Institutions (Prevention Of Misuse) Act, 1988

7. Penalties

.Where any religious institution or manager thereof contravenes the provisions of section 3, section 4, section 5 or section 6, the manager and every person connected with such contravention shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend to ten thousand rupees.