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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(2) in Sikkim Anti Drugs Act, 2006

(2)Any person willfully or maliciously giving false information and so causing an arrest or search being made under this Act shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to twenty thousand rupees, or with both.