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State of Arunachal Pradesh - Section

Section 42 in Arunachal Pradesh Money Lending (Regulation) Act, 2018

42. Penalty for wrong entry in promissory note, Bond etc.

- Whoever contravenes the provisions of section 23 shall, on conviction, be punished with fine which may extend to five lakh rupees or with imprisonment of either description which may extend to five years or with both.