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] [Section 7] [Entire Act] State of Haryana - Subsection Section 7(3) in The East Punjab Damaged Areas Act, 1949 (3)Whoever contravenes the provisions of sub-section (2) shall be deemed to have committed an offence punishable under section 403 of the Indian Penal Code (Act XLV of 1860).
