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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Goa - Subsection

Section 57(3) in The Goa, Daman and Diu Chit Funds Act, 1973

(3)whoever in any document required by, or for purposes of any of the provisions of this Act wilfully makes a statement false in any material particular knowing to be false, shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees or with both.