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[Cites 0, Cited by 1] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Unlawful Activities (Prevention) Act, 1967

(2)Whoever knowingly and wilfully is in, or effects or attempts to effect entry into, a notified place in contravention of an order made under sub-section (4) of section 8 shall be punishable with imprisonment for a term which may extend to one year, and shall also be liable to fine.