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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(1) in Uttar Pradesh Chit Funds Act, 1975

(1)Whoever contravenes or abets the contravention of any of the provisions of section 3 section 4 or section 7 shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees or with both.