(1)Whoever in any return, balance-sheet or other document [or in any information required or furnished] [Substituted by Act 95 of 1956, for " required" (w.e.f. 14.1.1957).] by or under or for the purposes of any provision of this Act, wilfully makes a statement which is false in any material particular, knowing it to be false, or wilfully omits to make a material statement, shall be punishable with imprisonment for a term which may extend to three years [or with fine, which may extend to one crore rupees or with both] [Substituted for the words "and shall also be liable to fine" by Act No. 4 OF 2013].
