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Indian Stamp Act, 1899 64. Penalty for omission to comply with provisions of section 27 Any person who, with intent to defraud the government,- (a) executes any instrument in which all the facts and circumstances required by section 27 to be set forth in such instrument are not fully and truly set forth; or (b) being employed or concerned in or about the preparation of any instruments, neglects or omits fully and truly to set forth therein all such facts and circumstances; or (c) does any other act calculated to deprive the government of any duty or penalty under this Act, shall be punishable with fine which may extend to five thousand rupees.    |
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