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Union of India - Section

Section 21 in The Companies (Profits) Surtax Act, 1964

21. False statements.-

If a person makes in any return furnished under section 5, any statement which is false, and which he either knows or believes to be false, or does not believe to be true, he shall be punishable with simple imprisonment which may extend to six months, or with fine which may extend to one thousand rupees, or with both.