Indian Penal Code, 1860

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Sections	Particulars
Chapter XVIII	Of Offences Relating To Documents And To 173[***] Property Marks
463	Forgery
Description	Whoever makes any false documents or part of a document with intent to cause damage or injury, to the public or to any person, or to support any claim or title, or to cause any person to part with property, or to enter into any express or implied contract, or with intent to commit fraud or that fraud may be committed, commits forgery.