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[Section 489E] [I.P.C.]
Central Government Act
Section 489E(2) in The Indian Penal Code, 1860
(2) If any person, whose name appears on a document the making of which is an offence under sub- section (1), refuses, without lawful excuse, to disclose to a police- officer on being so required the name and address of the person by whom it was printed or otherwise made, he shall be punished with fine which may extend to two hundred rupees.