Section 9 — Certain persons bound to give information to police.

The Religious Institutions (Prevention of Misuse) Act, 1988
Every manager or other employee of a religious institution shall be bound to give information to the officer incharge of the police station within whose local jurisdiction the religious institution is situate of any contravention or any impending contravention of the provisions of this Act and any failure to do so shall be punishable under section 176 of the Indian Penal Code (45 of 1860).

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