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[Cites 0, Cited by 1] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1) in Delhi and Ajmer Rent Control Act, 1952

(1)If any person receives any payment in contravention of the provisions of section 5, he shall be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to an amount exceeding one thousand rupees by the amount of unlawful charges so received by him, or with both.