Section 7(2)(a) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(a)required to furnish any information or return—

(i)refuses or neglects to furnish such information or return, or

(ii)furnishes or causes to be furnished any information or return which he knows to be false, or

(iii)refuses to answer, or gives a false answer to, any question necessary for obtaining any information required to be furnished under section 5; or

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