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State of Gujarat - Section

Section 89 in Gujarat Prohibition Act, 1949

89. Penalty for maliciously giving false information.

- Any person who maliciously and falsely gives information to any person exercising powers under this Act leading to a search, seizure, detention or arrest shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.