Section 35 in The Jammu and Kashmir Debtors, Relief Act 1976
35. Penalty.
- If any person in a proceeding under the Act-(a)intentionally makes any false statement during the course of such proceeding; or(b)intentionally produces before the Board any false document; or(c)flies under section 8 a statement which is false or incorrect to his know ledge; or(d)abets the doing of any act punishable under this section;such person shall be punished by the Chairman of the Board with fine which may extend to one thousand rupees.
