Section 21 in The Punjab State Commission for Scheduled Castes Act, 2004
21. Penalty.
- Whoever being legally bound to obey any order of the Commission under section 10 or the order of an officer or investigation agency referred to in section 12 intentionally omits to do so or furnishes false information shall, on conviction, be punished under Section 174, 175, 176, 177, 178, 179 or 180, of the Indian Penal Code, as the case may be.
