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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(iii) in Himachal Pradesh Societies Registration Act, 2006

(iii)refuses to answer or wilfully gives a false answer to any question necessary for obtaining any information required to be furnished under relevant section, shall, on conviction, be punished with fine which may extend to two thousand rupees for each such offence.