Section 175 — Omission to produce document to public servant by person legal ly bound to produce it.

Whoever, being legally bound to produce or deliver up any 2 [document or electronic record] to any public servant, as such, intentionally omits so to produce or deliver up the same, shall be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both; or, if the 1 [document or electronic record] is to be produced or delivered up to a Court of Justice, 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. Illustration A, being legally bound to produce a document before a 3 [District Courtic9564, intentionally omits to produce the same. A has committed the offence defined in this section.

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