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[Cites 0, Cited by 0] [Section 11F] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11F(2) in The M.P. Moneylenders Act, 1934

(2)Whoever contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to two hundred rupees or if he has previously been convicted of an offence under that sub-section, with fine which may extend to five hundred rupees.']]