Section 26(1)(d) in The U.P. Debt Relief Act, 1977

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1)(d) in The U.P. Debt Relief Act, 1977

(d)abets any such Act, shall, on conviction, be liable to imprisonment for a term which may extend to six months or fine which may extend to two thousand rupees or with-both.

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State of Uttar Pradesh - Subsection

Section 26(1)(d) in The U.P. Debt Relief Act, 1977