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[Cites 0, Cited by 0] [Section 43(11)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(11)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)furnishes or causes to be furnished to the Assistant Commissioner, any particulars which are false and which he either knows or believes to be false or does not believe to be true ; R he shall be punishable with fine which may extend to one thousand rupees.