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State of West Bengal - Section

Section 28 in The West Bengal Security Act, 1950

28. False statement.—

If any person, when required by or under any of the provisions of this Act to make any statement or furnish any information, makes any statement or furnishes any information which he knows or has reasonable cause to believe to be false, or not true in any material particular, he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.