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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in The U.P. Debt Relief Act, 1977

(2)Every person who fails to furnish the statement referred to in sub-section (1) of Section 6, or to comply with the order made or direction given under the said section or otherwise contravenes the provisions of the said section shall be liable to imprisonment for a term which may extend to one year, or with fine which may extend to Rs. 5,000 or with both.