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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Haryana - Subsection

Section 86(2) in The Haryana Municipal Act, 1973

(2)If any person so called upon to furnish such information omits to do or furnishes information which is untrue, he shall be punishable with a fine which shall not be less than [five hundred rupees and more than two thousand rupees] [Substituted for the words 'twenty five rupees and more than two hundred rupees' by Haryana Act No 3 of 1994.].