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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1)(a) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010

(a)a sum of money equal to the maximum amount prescribed as fine under this Act, if the offence is committed for the first time : and