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Companies Act, 1956 Sec 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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