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State of Karnataka - Section

Section 8 in Karnataka Debt Relief Act, 1980

8. Penalty.

- Any person failing to furnish the statement under section 4 or to comply with the order made or direction given under section 4 or section 5 or otherwise contravening the provisions of either of the said sections shall on conviction be punished with imprisonment for a term, which may extend to one year and with fine which may extend to five thousand rupees.