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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Kerala - Subsection

Section 84(1) in The Kerala Agricultural Income Tax Act, 1991

(1)If a public servant furnishes any information or produces any document in contravention of the provisions of sub-section (2) of section 32 he shall be punishable with imprisonment which may extend to six months or with fine.