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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(c) in The East Punjab Moveable Property (Requisitioning) Act, 1947

(c)contravenes any direction given under clause (b) of section 6; shall on conviction for such offence by a competent Court be punishable with imprisonment for a term which may extend to one year or with fine or with both.