32. Entry of wrong sum in bond, etc., to be an offence.
(1)No money-lender shall take any promissory note, acknowledgement, bond or other writing which does not state the actual amount of the loan, or which states such amount wrongly or execute any instrument in which blanks are left to be filled after execution.(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to [Rs. 5,000] [These letters and figures were substituted for the letters and figures 'Rs. 1,000' by Maharashtra 76 of 1975, Section 15.] or with imprisonment of either description which may extend to [two years] [These words were substituted for the words 'six months' by Maharashtra 76 of 1975, Section 15.] or with both.
