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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1)(c) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(c)files a statement which is false or incorrect to his knowledge ; he shall be punished with imprisonment for a term which may extend to two years, or with fine which may extend to Rs. 1,000, or with both.