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[Cites 0, Cited by 12] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(ii) in The Essential Commodities Act, 1955

(ii)makes any such statement as aforesaid in any book, account, record, declaration, return or other document which he is required by any such order to maintain or furnish, he shall be punishable with imprisonment for a term which may extend to five years, or with fine, or with both.