Section 21(2) in The West Bengal Board Of Secondary Education Act, 1963.
(2)Whoever makes or causes or allows to be made in any register, record, document or notice required to be maintained and kept or displayed under this Act or the rules thereunder any entry which is to his knowledge false in any material particular, or willfully omits or causes or allows to be omitted from any such register, record, document or notice an entry required to be made therein, shall, on conviction, be punishable with imprisonment of either description for a term which may extend to [six] [Substituted 'three' by Act No. 21 of 2015, dated 31.7.2015.] months or with fine which may extend to [five] [Substituted 'one' by Act No. 21 of 2015, dated 31.7.2015.] thousand rupees, or with both.
