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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The U.P. Goshala Adhiniyam, 1964

(1)If a trustee of a Goshala fails to furnish a return, report or information required by or under this Act within the time allowed therefor or furnishes a return, a report or information which he knows or has reason to believe to be false in any material particular, he shall, on conviction, be liable to a fine not exceeding one thousand rupees.