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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Kerala - Subsection

Section 118(1) in Kerala Land Reforms Act, 1963

(1)If any person who is under an obligation to furnish a return or information under this Act refuses or wilfully fails to furnish the return or information within the time specified for the purpose, he shall be punishable with fine which may extend to two hundred rupees.