Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 450] [Entire Act] State of Tamilnadu - Subsection Section 450(b) in The Coimbatore City Municipal Corporation Act, 1981 (b)knowingly or negligently furnishes false information, such person shall, on conviction, be punished with fine not exceeding one hundred rupees.
