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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 22 in The Business Profits Act, 1947

22. False statements.-

If a person makes in any return required under section 11 any statement which is false, and which he either knows or believes to be false or does not believe to be true, he shall be punishable with simple imprisonment which may extend to six months, or with fine which may extend to one thousand rupees, or with both.