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[Cites 0, Cited by 2] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(4) in The Wakf Act, 1995

(4)Every officer of the bank or other person who fails, without any reasonable excuse, to comply with the order made under sub-section (1) or, as the case may be, under sub-section (3), shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to eight thousand rupees, or with both.