Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
420	Cheating and dishonestly inducing delivery of property
Description	Whoever cheats and thereby dishonestly induces the person deceived to deliver any property to any person, or to make, alter or destroy the whole or any part of a valuable security, or anything which is signed or sealed, and which is capable of being converted into a valuable security, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine. Of Fraudulent Deeds and Disposition of Property