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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(6)(b) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(b)wilfully furnishes or causes to be furnished any false particulars or information in respect of any matter specified in the notice requiring particulars or information to be furnished, shall be guilty of an offence and shall be liable on conviction to a fine not exceeding rupees ten thousand or to imprisonment for a term not exceeding six months or to both.