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State of Sikkim - Section

Section 39 in Sikkim Fire Services Act, 1981

39. Penalty for giving false information.

- Any person who gives false information to the Gangtok Municipal Corporation, or as the case may be, the Local Self Government Department under section 27 with the object of inducing it to take action under that section shall be punishable, on conviction before a Magistrate, with fine which may extend to one hundred rupees or with imprisonment for a term which may extend to one month or with both.