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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2) in The Bombay Money Lenders Act, 1946

(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to Rs. 1,000 or with imprisonment of either description which may extend to six months or with both.