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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(ii) in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983

(ii)tenders a cheque which is dishonoured due to lack of funds in his account, shall be punished with imprisonment of either description which may extend to one year, or with fine, or with both.