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Union of India - Section

Section 7 in The Specified Bank Notes (Cessation Of Liabilities) Act, 2017

7. Penalty for contravention of Section 5.

Whoever contravenes the provisions of section 5 shall be punishable with fine which may extend to ten thousand rupees or five times the amount of the face value of the specified bank notes involved in the contravention, whichever is higher.