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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(1)(c) in The Karnataka Certain Inams Abolition Act, 1977

(c)furnishes information which he knows or has reason to believe to be false or does not believe to be true, he shall, on conviction by a magistrate, be punishable with imprisonment which may extend to three months or with fine which may extend to two hundred rupees or with both.