Section 77 in Insolvency And Bankruptcy Code, 2016
77. Punishment for providing false information in application made by corporate debtor.
- Where -(a)a corporate debtor provides information in the application under section 10 which is false in material particulars, knowing it to be false and omits any material fact, knowing it to be material; or(b)any person who knowingly and wilfully authorised or permitted the furnishing of such information under sub-clause (a),such corporate debtor or person, as the case may be, shall be punishable with imprisonment for a term which shall not be less than three years, but which may extend to five years or with fine which shall not be less than one lakh rupees, but which may extend to one crore rupees, or with both.[***] [Omitted 'Explanation' by Act No. 26 of 2021.]
