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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

(2)Every person required under sub-section (1) to furnish any information shall be deemed to be legally bound to do so within the meaning of section 176 of the Indian Penal Code.