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The Collection of Statistics Act, 2008 20. Penalty for failure to carry out duties and functions by employees. - If any person employed in the execution of any duty or functions under this Act,- a. omits without lawful excuse to carry out his duty, or knowingly makes any false declaration, statement or return; or b. pretends performance of his duties or obtains or seeks to obtain information which he is not authorised to obtain; or c. fails to keep inviolate the secrecy of the information gathered or entered in the information schedules collected pursuant to this Act and, except as permitted under this Act, divulges the contents of any schedule filled in or any information furnished by any informant under this Act, shall be punishable with simple imprisonment for a term which may extend to six months or with a fine which may extend to two thousand rupees or, in the case of a company, with a fine which may extend to ten thousand rupees or with both.    |
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