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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Census Act, 1948

(2)Every person of whom any question is asked under sub-section (1) shall be legally bound to answer such question to the best of his knowledge or belief:Provided that no person shall be bound to state the name of any female member of his household, and no woman shall be bound to stale the name of her husband or deceased husband or of any other person whose name she is forbidden by custom to mention.