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[Cites 0, Cited by 20] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Coinage Act, 2011

(2)Whoever contravenes the provisions of sub-section (1) shall be punishable with imprisonment which may extend to one year or with fine or with both:Provided that if any person convicted under this section is again convicted, he shall be punishable with imprisonment which may extend to three years or with fine or with both.