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Copyright Act, 1957 68. 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.    |
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