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NCT Delhi - Section

Section 80 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

80. Penalty for making a false claim for compensation.

- If any person requiring compensation from the metro railway administration under Chapter X makes a claim which is false or which he knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.