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State of Telangana - Section

Section 15 in Telangana Protection of Depositors of Financial Establishments Act, 1999

15. Penalty for false or vexations complaints.

- Whoever makes a complaint knowing or having reason to believe it to be false or vexatious shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to rupees one lakh, or with both.