Section 44 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
44. Penalty for charging rate of interest in contravention of section 31.
- Whoever charges or recovers interest in contravention of Section 31 shall on conviction be punished with fine which many extend to five lakh rupees, if it is first offence and with fine up to five lakh rupees, for the second or subsequent offence.
