Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 6 in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983 6. Penalty for submission of false returns. - If any public man submits a false return, he shall be liable to punishment under section 193 of the State Ranbir Code, Samvat, 1989.
