Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 7H in The Census Act, 1948 7H. Penalty for contravention of any order regarding requisitioning. If any person contravenes any order made under Section 7A or Section 7C, he shall be punishable with imprisonment for a term which may extend to one year or with fine or with both.
