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[Cites 0, Cited by 4] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1) in The Provincial Insolvency Act, 1920

(1)An undischarged insolvent obtaining credit to the extent of fifty rupees or upwards from any person without informing such person that he is an undischarged insolvent shall, on conviction by a Magistrate, be punishable with imprisonment for a term which may extend to six months or with fine or with both.