Section 25 in The M.P. Chechak Tika Adhiniyam, 1968
25. Penalty for making or signing false certificates.
- Whoever wilfully signs, or makes or procures the signing or making of a false certificate or duplicate certificate under this Act, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
