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[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

State of Andhra Pradesh - Subsection

Section 132(2)(b) in Andhra Pradesh Capital Region Development Authority Act, 2014

(b)wilfully furnishes or causes to be furnished any false particulars or information in respect of any matter specified in the notice requiring particulars or information to be furnished, shall be guilty of an offence and shall be liable on conviction to a fine not exceeding Rs.10,000 or to imprisonment for a term not exceeding 6 months or to both.