Section 629   [ View Judgements ]

Penalty for false evidence.


629. PENALTY FOR FALSE EVIDENCE.

If any person intentionally gives false evidence -

(a) upon any examination upon oath or solemn affirmation, authorized under this Act; or

(b) in any affidavit, deposition or solemn affirmation, in or about the winding up of any company under this Act, or otherwise in or about any matter arising under this Act;

he shall be punishable with imprisonment for a term which may extend to seven years, and shall also be liable to fine.

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