64. Penalty for omission to comply with provisions of section 27.
- Any person who, with intent to defraud the Government,-(a)executes any instrument in which all the facts and circumstances required by section 27 to be set forth in such instrument are not fully and truly set forth; or(b)being employed or concerned in or about the preparation of any instrument neglects or omits fully and truly to set forth therein all such facts and circumstances; or(c)does any other act calculated to deprive the Government of any duty or penalty under this Act ;[shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to three years or with a fine which may extend to fifty thousand rupees or with both] [Substituted 'shall be punishable with fine which may extend to ten thousand rupees' by Act No. XII of 2011, dated 25th April, 2011.]
