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Section 17 — Offences.

The Citizenship Act, 1955
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 1 [five years], or 2 [with fine which may extend to fifty thousand rupees], or with both.

Official Hindi (PDF) ↗

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