The Income Tax Ordinance, 1979


118. Prosecution for false statement in verification
:-

Where any person makes a statement in any verification in any return or any other document furnished under any provisions of this Ordinance 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 imprisonment for a term which may extend to three years, or with fine, or with both.

 

 

 

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