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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Goa - Subsection

Section 57(1) in The Goa, Daman and Diu Chit Funds Act, 1973

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