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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(e) in Sivagiri Mutt (Emergency Provisions) Act, 1997

(e)fails, without any reasonable cause, to furnish any inventory of properties and assets as provided in section 6, shall on conviction, be punishable with imprisonment for a term which may extend to two years or with fine, which may extend to ten thousand rupees, or with both.