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 0] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(3) in Uttar Pradesh Chit Funds Act, 1975

(3)Whoever in any document required by or for purposes of, any of the provisions of this Act will fully makes a false statement shall be punishable with imprisonment for a term which may extend to one year or with fine which may intend to five thousand rupees or with both,