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Report No. 43 37. Failure to give information.- If any person fails- (a) to give on demand to any member of the armed forces engaged on guard, sentry, patrol or other similar duty, or to any Superintendent of Police, or to any other police officer not below the rank of sub-inspector empowered by an Inspector-General or Commissioner of Police in this behalf, any information in his power relating to an offence or suspected offence under section 33 or section 34, or (b) if so, required, and upon tender of his reasonable expenses, to attend at such reasonable time and place as may be specified for the purpose of furnishing such information, he shall be punishable with imprisonment for a term which may be extend to three years, or with fine, or with both.    |
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