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Union of India - Section

Section 22 in Agricultural And Processed Food Products Export Development Authority Act, 1985

22. Penalty for making false reports.-

Any person who, being required by or under this Act to furnish any return, fails to furnish such return or furnishes a return containing any particular which is false and which he knows to be false or does not believe to be true shall be punishable with fine which may extend to five hundred rupees.