Section 7 in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963
7. Offences.
- Any person who, for the purpose of procuring anything to be done or not to be done under this Act, knowingly makes any representation which is false in material particulars shall, on conviction by a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] of 1st class, be punishable with imprisonment fora term which may extend to six months, or with fine, or with both:Provided that no Court shall take cognizance of any offence punishable under this Act, save upon a complaint made by a public servant with the previous sanction of the Revenue Minister.
