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State of Gujarat - Section

Section 25 in The Mamlatdars' Courts Act, 1906

25. Punishment or verification of false plaint.

- Any plaintiff subscribing and verifying any plaint under this Act, which he either knows or believes to false or does not believe to be true in any material point shall be deemed to have committed an offence punishable under Section 193 of the [Indian Penal Code (XLV of I860).] [Central Acts.]