Section 21 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
21. Punishment for registering bogus firm for abetting offence under Section 20.
- Whoever, being an officer, intentionally, knowingly or negligently, without holding proper inquiry registers a bogus firm or permits the use of bogus or non-existent firms name, with the intention to abet the offence under Section 20, shall be punished with imprisonment of either description which may extend to three years or with fine or both.
