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[Cites 0, Cited by 0] [Section 28] [Entire Act]

British India - Subsection

Section 28(1) in British Nationality Act, 1948

(1)Any person who for the purpose of procuring anything to be done or not to be done under this Act makes any statement which he knows to be false in a material particular, or recklessly makes any statement which is false in a material particular, shall be liable on summary conviction in the United Kingdom to imprisonment for a tern not exceeding three months.