Section 40 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
40. Penalty for making false statement.
- Whoever in an application for grant of licence or renewal of licence, or in any document required by, or for the purpose of, any of the provisions of this Act will fully makes a statement in any material particulars knowing it to be false, shall, on conviction, be punished with imprisonment of either description for a term which may extend to five years or with fine which may extend to five lakh rupees or with both.
