Indian Penal Code, 1860
Back| Sections | Particulars |
|---|---|
| Chapter XVIII | Of Offences Relating To Documents And To 173[***] Property Marks |
| 465 | Forgery of record of court or of public register, etc |
| Description | Whoever forges a document, purporting to be a record or proceeding of or in a Court of Justice, or a register of birth, baptism, marriage or burial, or a register kept by a public servant as such, or a certificate or document purporting to be made by a public servant in his official capacity, or an authority to institute or defend a suit, or to take any proceedings therein, or to confess judgment, or a power of attorney, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine. |
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