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State of Jammu-Kashmir - Section

Section 70 in The Jammu and Kashmir State Partnership Act, 1996

70. Penalty for furnishing false particulars.

- Any person who signs any statement, amending statement, notice or intimation under this Chapter containing any particular which he knows to be false or does not believe to be complete, shall be punishable with imprisonment which may extend to three months, or with line, or with both.