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[Cites 0, Cited by 8] [Section 179] [Entire Act]

Union of India - Subsection

Section 179(2) in The Motor Vehicles Act, 1988

(2)Whoever, being required by or under this Act to supply any information, wilfully withholds such information or gives information which he knows to be false or which he does not believe to be true, shall, if no other penalty is provided for the offence, be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to [two thousand rupees], or with both.