AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Citizenship Act, 1955

17. Offences

Any person who, for the purpose of procuring anything to be done or not to be done under this Act, knowingly makes any representation which is false in a material particular shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.



Citizenship Act, 1955 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys