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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Additional Emoluments (Compulsory Deposit) Act, 1974

(3)Whoever contravenes any provision of this Act or any scheme or order made thereunder for which no penalty has been separately pro- vided for shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.