Section 12(1)(e) in The Indian Copper Corporation (Acquisition Of Undertaking) Act, 1972

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(e) in The Indian Copper Corporation (Acquisition Of Undertaking) Act, 1972

(e)when required to furnish such inventory furnishes any particulars therein which are false and which he either knows or believes to be false, or does not believe to be true, shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12(1)(e) in The Indian Copper Corporation (Acquisition Of Undertaking) Act, 1972