75. Penalty for omission to comply with provisions of section 30.
- Any person who, with intent to defraud the Government,-(a)executes any instrument in which all the facts and circumstances required by section 30 to be set forth in such instrument are not fully and truly set forth; or(b)being employed or concerned in or about the preparation of any instrument, neglects or omits fully and truly to set forth therein all such facts and circumstances; or(c)does any other act calculated to deprive the Government of any duty or penalty under this Act;shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to twenty thousand rupees.Analogous Law. - Section 64 of the repealed Act.
