Section 38(1) in The Punjab Relief of Indebtedness Act, 1934
(1)If any party to a suit for the recovery of a loan dishonestly uses 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.
