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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(7) in Code on Social Security, 2020

(7)Any person required to produce any document or to give any information required by an Inspector-cum-Facilitator for the purposes of sub-section (6) shall be deemed to be legally bound to do so within the meaning of section 175 and section 176 of the Indian Penal Code (45 of 1860).