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State of Mizoram - Section

Section 137 in Mizoram Police Act, 2011

137. False or misleading statement made to the police.

- Whoever makes a false statement or a statement which is misleading in material particulars to a police officer for the purpose of obtaining any benefit shall, on conviction, be punished with imprisonment for a term which may extend to three months or a fine or both.Offences by the police.