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Union of India - Section

Section 148 in The Railways Act, 1989

148. Penalty for making a false statement in an application for compensation.—

If in any application for compensation under section 125, any person makes a statement which is false or which he knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.