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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(9) in The National Service Act, 1972

(9)A qualified person, who fails to submit himself to an examination of his physical and mental fitness in accordance with an order made under sub- section (7), shall be liable to be punished with imprisonment for a term which may extend to three years, and also with fine which may extend to one thousand rupees.