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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(2) in Telangana Mining Settlements Act, 1956

(2)Whoever makes, gives or delivers any notice or return required by or under this Act which contains a statement, entry or detail which is not, to the best of his knowledge or belief, true, shall be punishable with fine which may extend to five hundred rupees.