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State of Karnataka - Section

Section 80 in The Karnataka Prohibition Act, 1961

80. Penalty for maliciously giving false information.

Any person who, maliciously and falsely gives information to any person exercising powers under this Act leading to a search, seizure, detention or arrest, shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.