AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

21. False statement.-

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.



Companies (Profits) Surtax Act, 1964 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys