114AA. [ Penalty for use of false and incorrect material. [ Inserted by Act 29 of 2006, Section 27 (w.e.f. 13.7.2006).]
- If a person knowingly or intentionally makes, signs or uses, or causes to be made, signed or used, any declaration, statement or document which is false or incorrect in any material particular, in the transaction of any business for the purposes of this Act, shall be liable to a penalty not exceeding five times the value of goods.] [ Substituted by Act 10 of 2000, Section 85, for the first and second proviso (w.e.f. 12.5.2000).]
