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[Cites 0, Cited by 50] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(2)Any person willfully and maliciously giving false information and so causing an arrest or a search being made under this Act shall be punishable with imprisonment for a term which may extend to two years or with fine or with both.