Section 25 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
25. Punishment for registering bogus firms for abetting offences under section 24.
- Whoever, being an officer intentionally, knowingly or negligently, without holding proper inquiry, registers a bogus firm or permits the use of bogus or non-existent firm names, with the intention to abet the offence under section 24, shall be punished with imprisonment of either description which may extend to three years, or with fine, or with both.
