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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 34 in The Defence of India Act, 1962

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

If any person contravenes any order made under section 29 or section 31, he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.