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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 167 in The Representation of the People Act, 1951

167. Penalty for contravention of any order regarding requisitioning.—

If any person contravenes any order made under section 160 or section 162, he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.