Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Gujarat - Subsection Section 42(ii) in Gujarat Money-Lenders Act, 2011 (ii)for the second and subsequent offences, such imprisonment shall not be less than six months and such fine shall not be less than ten thousand rupees.
