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

Bombay Presidency - Subsection

Section 32B(ii) in The Bombay Money-Lenders Act, 1946

(ii)for the second or subsequent offence, in addition to, or in lieu of, the penalty specified in clause (i), with imprisonment which shall not be less than two years, where such person is not a company, and with fine which shall not be less than rupees five thousand, where such person is a company.]