Section 38(2) in The M.P. Society Registrikaran Adhiniyam, 1973
(2)If any person wilfully makes or causes to be made any false entry in, or any omission from, the list required by Section 27 or in or from any statement err copy of regulation or alterations in regulation sent to the Registrar he shall, on conviction, be punishable with fine which may extend to two thousand rupees.
