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[Cites 0, Cited by 35] [Entire Act]

Union of India - Section

Section 86 in Gold (Control) Act, 1968

86. Failure to make a declaration.

- Wherever fails or omits to make a declaration [including a declaration referred to in sub-section (12) of Section 16] without any reasonable cause or makes a declaration which is either false or which he knows or has reason to believe to be incorrect, shall without prejudice to any other action that may be taken under this Act, be punished with imprisonment for a term which may extend to two years and also with fine.