67. Penalty for omission to comply with provisions of Section 33. -
Any person who, with intent to defraud the Government, -(a)executes any instrument in which all the facts and circumstances required by Section 33 to be set forth in such instrument are not fully and truly set forth; or(b)being employed or concerned in or about the preparation of any instruments, neglects or omits fully and truly to set forth therein all such facts and circumstances; or(c)does any other act calculated to deprive the Government of any duty or penalty under this Act,shall be punishable with imprisonment for a term which may extend to there months or with fine which may extend to ten thousand rupees, or with both.
