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Handlooms (Reservation of Articles for production) Act, 1985 11. Power to call for information or to furnish samples: If any person, - a. when required by any order made under section 6 to furnish any information or sample, makes any statement or furnishes any information which is false in any material particular and which he knows, or has reasonable cause to believe, to be false or does not believe it to be true, or fails to furnish such sample or damages or destroys any article from which such sample was required; or b. When required by the authorised officer under section 7 to produce any books of account, registers, records or other documents, fails to produce, or damages or destroys any such books, registers or other documents, He shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees or with both.    |
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