Section 6 in Chhattisgarh Lok Sewa Guarantee Act, 2011
6. Liability for furnishing false information to obtain Lok Sewa.
- No person shall submit any application which contains any fact or information, which he knows or has reasons to believe to be false, to obtain any Lok Sewa, and he who furnishes such fact or information may be liable for criminal action under the law for the time being in force.
