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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(ix) in The Orissa Aerial Ropeways Rules, 1959

(ix)Penalty for false deposition - Any person giving intentionally or deliberately a false deposition under an affirmation, in any case referred to arbitration as above, shall be held to be guilty of perjury and shall be liable to the penalties prescribed for that offence by law.