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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(3)No person shall be guilty of an offence under sub-section (1) or sub-section (2) where the untrue statement or omission-
(a)was unknown to him, and
(b)in the exercise of reasonable diligence, could not have been known to him.