Section 38 in Punjab Relief of Indebtedness Act, 1934
38. Penalty for use of documents, containing false entries.
(1)If any party to suit for the recovery of a loan dishonestly use in such suit any document in which he is aware that there is any statement or entry relating to such loan which is false in any material particulars, he shall on conviction be punished with imprisonment of either description which may extend to three months or with a fine not exceeding one thousand rupees or with both.(2)If the court is satisfied, after such preliminary enquiry, if any as it thinks necessary that there is ground for enquiring into an offence, under sub-section (1) the Court may record a finding to that effect and prefer a complaint of the offence in writing to a Magistrate of the first class having jurisdiction, and such Magistrate shall deal with such complaint in the manner laid down in the Code of Criminal Procedure, 1898.
