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Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 18. Penalty for using false or making forged documents, etc.- Where any person signs or uses, or causes to be signed or used, any declaration, statement or document submitted to the competent authority knowing or having reason to believe that such declaration, statement or document is forged or tampered with or is false in any material particular, and relates to items notified under this Act or any other relevant Act, including those related to relevant activity, he shall be punishable with fine which shall not be less than five lakh rupees or five times the value of the materials, equipment, technology or services, whichever is more.    |
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