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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(1)Any person or functionary furnishes fraudulent information with the intention of misappropriating or misusing the funds of the scheme shall be prosecuted under the relevant provisions of the Indian Penal Code.