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[Cites 0, Cited by 0] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)Whoever being bound to submit a return under section 165 fails to do so, without reasonable cause, within the prescribed time, or submits a return which he knows or has reason to believe to be false, shall be punishable with fine which may extend to one thousand rupees.