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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Chattisgarh - Subsection

Section 165(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)If any person so called upon to furnish information omits to do so or furnishes information which is untrue to his knowledge, he shall be punishable with fine which shall be according to Schedule II.