Section 5(iii) in The Representation Of The People (Third Amendment) Act, 2002
(iii)conceals any information, in his nomination paper delivered under sub- section (1) of section 33 or in his affidavit which is required to be delivered under sub- section (2) of section 33A, as the case may be, shall, notwithstanding anything contained in any other law for the time being in force, be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.".
