Penalty for making false statements for the purpose of deceiving or influencing any authority or officer.—Any person who,— (a) with a view to deceiving any authority or officer in the execution of the provisions of this Act, or (b) with a view to procuring or influencing the doing or omission of anything in relation to this Act or any matter thereunder, makes a false statement or representation knowing the same to be false, shall be punishable with imprisonment which may extend to one year, or with fine, or with both. 1[68A. Penalty for contravention of section 52A.—Any person who publishes a 2[sound recording] or a video film in contravention of the provisions of section 52A shall be punishable with imprisonment which may extend to three years and shall also be liable to fine.]Open in Lexace · Ask the AI about this section
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