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[Cites 0, Cited by 1] [Section 63(2)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2)(c) in The Prevention of Money-Laundering Act, 2002

(c)to whom a summon is issued under section 50 either to attend to give evidence or produce books of account or other documents at a certain place and time, omits to attend or produce books of account or documents at the place or time, e shall pay, by way of penalty, a sum which shall not be less than five hundred rupees but which may extend to ten thousand rupees for each such default or failure.