Section 32(1)(b) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

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State of Karnataka - Subsection

Section 32(1)(b) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(b)having been required to furnish any information or return under clause (f) of sub-section (1) of section 17:

(i)wilfully refuses or without lawful excuse, neglects to furnish such information or return; or

(ii)wilfully furnishes or causes to be furnished any information or return which he knows to be false;