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State of Uttarakhand - Section

Section 28 in Uttarakhand Benami Transactions (Prohibition) Act, 2016

28. Penalty for false information.

- Any person who wilfully gives false information to any authority or furnishes any false document in any proceeding under this Act, shall be punishable with imprisonment for a term which shall be two years or with fine which may extend to ten per cent of the fair market value of the property.