Indian Penal Code, 1860

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Sections	Particulars
Chapter XVIII	Of Offences Relating To Documents And To 173[***] Property Marks
468	Forgery for purpose of cheating
Description	Whoever commits forgery, intending that the document forged shall be used for the purpose of cheating, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.