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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(c) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956

(c)when required to furnish information under either of those sections, furnishes as true any information which he knows or has reasons to believe to be false, or