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[Cites 0, Cited by 0] [Section 7C] [Entire Act]

State of Assam - Subsection

Section 7C(2) in Assam Money Lenders Act, 1934

(2)Whoever contravences the provisions of sub-section (1) shall be punishable for the first offence with simple imprisonment which may extend to three months or with fines which may extend to Rs. 500 or with both, and for a second or subsequent offence, with imprisonment of either descriptions which may extend to six months or with fines which may extend to rupees one thousand or with both.]