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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(3)(d) in Uttarakhand River Valley (Development and Management) Act, 2005

(d)For the purpose of obtaining any permission or NOC under section 21 of the Act makes a statement which is false in any material particular or in any way pollutes the River Valley or otherwise contravenes the provisions of this Act shall be punishable with imprisonment for a term which may extend to one months or with fine which may extend to five thousand rupees or both.