LexSection 27 — False statement in verification, etc.
The Expenditure-tax Act, 1987
If a person makes a statement in any verification under this Act or any rule made thereunder, or delivers an account or 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 rigorous imprisonment for a term which shall not be less than three months but which may extend to seven years and with fine.Open in Lexace · Ask the AI about this section