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Report No. 29

Section 226

Misleading the organs of the people's economy

(1) Whoever misleads the competent organ of the people's economy by supplying untrue data, concealing data, or in any other manner, in order to obtain the granting of an investment or credit or the approval of the economic plan, or to influence the distribution of fixed and circulating funds, the fixing of a price or to obtain permission of the foreign exchange authority, shall be punished with loss of liberty not exceeding three years.

(2) Punishment shall be loss of liberty ranging from six months to five years if considerable economic prejudice was caused by the crime.

(3) Punishment shall be loss of liberty ranging from two years to eight years, if the interests of the people's economy were gravely prejudiced by the crime.

Section 227

Obstructing economic control and collection of economic data

(1) Whoever misleads the organ entitled to carry out economic control or to collect economic data by supplying untrue data on the management, by concealing data or in any other way, or refuses to comply with the obligatory supply of data or of reports, systematically fails to keep the prescribed accounts and registers or presents in them the prescribed data systematically falsified, or attempts in any other way to frustrate control, shall be punished with loss of liberty or correctional-educational work not exceeding one year.

(2) The same punishment shall be inflicted on a person, who takes a hostile measure against a worker for having supplied correct data to the organ mentioned in para. (1).

Section 228

Misuse of inventions

(1) Whoever sends abroad or publishes in Hungary without the permission prescribed by law an invention, or other exploitable technical idea, shall be punished with loss of liberty not exceeding three years, if no graver crime was committed.

(2) Punishment shall be loss of liberty ranging from two years to eight years, if the interests of the people's economy were gravely prejudiced by the crime.







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