Section 42(1)(d) in The Bengal Money-Lenders Act, 1940

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State of West Bengal - Subsection

Section 42(1)(d) in The Bengal Money-Lenders Act, 1940

(d)an unicorporated body, any member of such body who is knowingly and wilfully a party to such default or contravention, shall, where a specific penalty has been provided in this Act, be punishable under the provisions of this Act providing such penalty, and where no such specific penalty has been provided, be punishable on conviction-

(i)for the first offence, with fine which may extend to two hundred rupees,

(ii)for the second offence, with fine which may extend to five hundred rupees, and

(iii)for any subsequent offence, with rigorous imprisonment which may extend to three months and shall also be liable to fine.

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State of West Bengal - Subsection

Section 42(1)(d) in The Bengal Money-Lenders Act, 1940