Section 119 — Falsification of entries in register, etc.

Falsification of entries in register, etc.—If any person makes, or causes to be made, a false entry in any register kept under this Act, or a writing falsely purporting to be a copy of an entry in such a register, or produces or tenders, or causes to be produced or tendered, in evidence any such writing knowing the entry or writing to be false, he shall be punishable with imprisonment for a term which may extend to two years, or with fine or with both. 1. Subs. by Act 33 of 2021, s. 13, for “Appellate Board” (w.e.f. 4-4-2021). 2. Ins. by Act 38 of 2002, s. 48 (w.e.f. 20-5-2003). 57

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