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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Karnataka - Subsection

Section 102(2) in The Karnataka Prohibition Act, 1961

(2)If any person fails to furnish any information in compliance with an order made under sub-section (1) or furnishes false information, he shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.