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Union of India - Section

Section 4 in The Small Coins (Offences) Act, 1971

4. Penalty for contravention of section 3

.Whoever contravenes any provision of sub-section (1) of section 3 without any reasonable excuse, the burden or proving of which shall lie on such person, shall be punishable with imprisonment for a term of not less than three months but not more than five years.