Section 37(4) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(4)Whoever being required by or under this Act to supply any information, willfully withholds such information or gives information which he knows to be false or which he does not believe to be true, shall be punished with fine which may extend to two lac rupees and shall also be liable to be prosecuted under the Indian Penal Code, 1860 (Central Act 45 of 1860).
