Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Tamilnadu - Subsection Section 47(c) in Tamil Nadu Highways Act, 2001 (c)being required by or under any of the provisions of this Act to make any return or to furnish any information,-(i)makes a false return or furnishes false information; or(ii)willfully withholds or fails to furnish information,
