32A. [ Penalty for making false statement. [Section 32A and 32B were inserted by Maharashtra 76 of 1975, Section 16.]
- Whoever in any document required by, or for the purpose of, any of the provisions of this Act, wilfully makes a statement in any material particulars knowing it to be false, shall, on conviction, be punished with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees or with both.
