Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 34] [Entire Act]

State of Punjab - Section

Section 66 in The Punjab Police Act, 2007

66. False or misleading statements made to Police officer.

- Whoever makes a false Statement or a statement which is misleading immaterial particulars to a police officer for the purpose of obtaining any benefit shall, on conviction, be punished with imprisonment for a term, which may extend to six months or with a fine, not exceeding rupees ten thousand or with both.