Expenditure-Tax Act, 1987

28. Abetment of false return, etc.

If a person abets or induces in any manner another person to make and deliver an account or a statement or declaration relating to any chargeable expenditure which is false and which he either knows to be false or does not believe to be true or to commit an offence under section 25, he shall be punishable with rigorous imprisonment, for a term which shall not be less than three months but which may extend to seven years and with fine.