Section 180G — Punishment for certain offences in relation to inquiry.

The Railways Act, 1989
1 [180G. Punishment for certain offences in relation to inquiry. --Whoever intentionally insults or causes any interruption in the inquiry proceedings or deliberately makes a false statement before the inquiring officer shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.]

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