Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 34] [Entire Act] State of Gujarat - Subsection Section 34(b) in The Bombay Money Lenders Act, 1946 (b)for the second or subsequent offence with imprisonment of either description which may extend to six months or with fine or with both].
