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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1) in Haryana Evacuee Properties (Management and Disposal) Act, 2008

(1)Any person who furnishes false, wrong or incorrect information or document or evidence in whatsoever manner to any officer appointed under this Act, shall be punishable with imprisonment for a term which may extend upto one year or with a minimum fine of two thousand rupees which may extend upto five thousand rupees or with both.