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Union of India - Section

Section 29 in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

29. Offences.

- If any person contravenes or attempts to contravene or abets the contravention of the provisions of this Act or of any rules made thereunder, he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.