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Press and Registration of Books Act, 1867 19K. Penalty for contravention of section 19D or section 19E, etc If the publisher of any newspaper- (a) refuses or neglects to comply with the provisions of section 19D or section 19E; or 71 [***] (c) publishers in the newspaper in pursuance of clause (b) of section 19D any particulars relating to the newspaper which he has reason to believe to be false, he shall be punishable with fine which may extend to five hundred rupees.    |
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