Indian Penal Code, 1860

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Sections	Particulars
Chapter IX	Of Offences By Or Relating To Public Servants
170	Personating a public servant
Description	Whoever pretends to hold any particular office as a public servant, knowing that he does not hold such office or falsely personates any other person holding such office, and in such assumed character does or attempts to do any act under colour of such office, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both