Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Punjab - Subsection Section 17(c) in Punjab Habitual Offenders (Control and Reform) Act, 1952 (c)when required to furnish information under either of those sections, furnishes as true any information which he knows or has reason to believe to be false, or
