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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(3) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(3)Every person required to produce any document, paper or register to furnish an information under this section shall be deemed legally bound to do so within the meaning of section 175 and 176 of the Indian Penal Code. (45 of 1860).