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[Cites 0, Cited by 99] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Dowry Prohibition Act, 1961

(2)If any person fails to transfer any property as required by sub-section (1) within the time limit specified therefor, or as required by sub-section (3), he shall be punishable with imprisonment for a term which shall not be less than six months, but which may extend to two years or with fine which shall not be less than five thousand rupees, but which may extend to ten thousand rupees or with both.