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The Collection of Statistics Act, 2008

22. General penalty. -

Whoever, commits an offence under this Act for which no penalty is prescribed elsewhere than in this section, shall be punishable with simple imprisonment for a term which may extend to six months or with a fine which may extend to two thousand rupees or, in the case of a company, with a fine which may extend to ten thousand rupees or with both.



Collection of Statistics Act, 2008 Back




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