Section 7 — Penalties.

The Religious Institutions (Prevention of Misuse) Act, 1988
Where any religious institution or manager thereof contravenes the provisions of section 3, section 4, section 5 or section 6, the manager and every person connected with such contravention shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend to ten thousand rupees.

Official Hindi (PDF) ↗

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