(1)If a person repays any loan or deposit [or specified advance] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.] referred to in section 269-T otherwise than in accordance with the provisions of that section, he shall be liable to pay, by way of penalty, a sum equal to the amount of the loan or deposit [or specified advance] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.] so repaid.
