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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2) in The Kerala Dramatic Performances Act, 1961

(2)Every person so required shall be bound to furnish the infor¬mation to the best of his ability within the time specified in such order and in case of contravention, shall be deemed to have committed an offence under section 176 of the Indian Penal Code (Central Act XLV of 1860).