Section 23 in The U.P. Secondary Education Services Selection Board Act, 1982
23. Punishment for failure to furnish information or willful obstruction
. - If any person -(a)willfully withholds or fails to furnish any return or information lawfully required by [* * *] [Deleted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).] the [Board] [Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).] within the time allowed therefor; or(b)willfully obstructs any person from duly carrying out all or any of the provisions of this Act, he shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.
