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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 37 in The Foreign Contribution (Regulation) Act, 2010

37. Penalty for offences where no separate punishment has been provided.—

Whoever fails to comply with any provision of this Act for which no separate penalty has been provided in this Act shall be punished with imprisonment for a term which may extend to one year, or with fine or with both.