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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(b) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(b)refuses, or wilfully fails to furnish any reports, statements, accounts or other information called for under this Act; he shall be punished with fine which may extend to rupees one thousand or in default with imprisonment for a term which may extend to one month.