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State of Uttar Pradesh - Section

Section 65 in The U.P. Stamp Act, 2008

65. Penalty for making false declaration in Clearance List. -

Any person who makes a declaration in a clearance list which is false or which he either knows or believes to be false, shall, on conviction, be punished with imprisonment for a term which shall not be less than one month but which may extend to six months and with fine which may extend to five thousand rupees.