Section 53 in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015
53. Punishment for abetment.—
If a person abets or induces in any manner another person to make and deliver an account or a statement or declaration relating to tax payable under this Act which is false and which he either knows to be false or does not believe to be true or to commit an offence under sub-section (1) of section 51, he shall be punishable with rigorous imprisonment for a term which shall not be less than six months but which may extend to seven years and with fine.
