Section 18(3) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(3)Any person, who makes a false affidavit under sub-section (1) or makes any statement which is false in any such affidavit shall, in addition to action under sub-section (2), be punishable also under the Indian Penal Code, 1860 (45 of 1860).
