Section 34(b) in The Bombay Money-Lenders Act, 1946
(b)for the second or subsequent offence with imprisonment of either description or which may extend to [two years or with fine which may extend to Rs. 1,000] [These letters and figures were substituted for the words 'six months or with fine', by Maharashtra 76 of 1975, Section 17(b).] or with both.]
