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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in The Rajasthan Money-Lenders Act, 1963

(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to one thousand rupees or with imprisonment of either description which may extend to six months or with both.