If any person intentionally gives false evidence-(a)upon any examination upon oath or solemn affirmation, authorised under this Act; or(b)in any affidavit, deposition or solemn affirmation, in or about the winding up of any company under this Act, or otherwise in or about any matter arising under this Act;he shall be punishable with imprisonment for a term which may extend to seven years, and shall also be liable to fine.
