Section 140A in The Jammu and Kashmir Representation of the People Act, 1957
140A. [ Making of false declaration. [Section 140-A inserted by Act XXVI of 1960.]
- If any person makes in connection with-(a)the preparation , revision or correction of an electoral roll, or(b)the inclusion or exclusion of any entry in or from an electoral roll.A statement or declaration in writing which is false and which he either knows or believes to the false or does not believe to be true he shall be punishable with imprisonment for a term which may extend to one year or with fine or with both.]
