- If, during the course of any proceedings under this Act, any person makes a declaration or a statement or furnishes any information which is false or which he knows or has reason to believe to be false or which he does not believe to be true, he shall be punishable with imprisonment which may extend to [two years] [Substituted by Punjab Act 22 of 1976] or with fine which may extend to [two thousand rupees] [Substituted by Punjab Act 22 of 1976], or with both.
