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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(e) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979

(e)fails,without reasonable cause, to furnish information or particulars as provided insub–section (7) of section 4, shall be punishable with imprisonment fora term which may extend to shall be punishable with imprisonment for a termwhich may extend to two years, or with fine which may extend to ten thousandrupees, or with both.