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[Cites 0, Cited by 11] [Entire Act]

State of Bihar - Section

Section 34 in Bihar Money-Lenders Act, 1974

34. Penalty for contravention of the provisions of the Act.

- If any money lender or his agent wilfully contravenes any of the provisions of this Act such money lender or his agent, as the case may be, shall be punishable with-imprisonment which may extend to one year or with fine not exceeding five hundred rupees or with both.