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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1)(b) in Assam Money Lenders Act, 1934

(b)For the second or subsequent offence with imprisonment of either description which may extend to six months or with fine which may extend to rupees one thousand or with both.]