LexSection 7H — Penalty for contravention of any order regarding requisitioning.
The Census Act, 1948
1 [7H. Penalty for contravention of any order regarding requisitioning. -- If any person contravenes any order made under section 7A or section 7C, he shall be punishable with imprisonment for a term which may extend to one year or with fine or with both.]Open in Lexace · Ask the AI about this section