Income Tax Department

Ministry of Finance, Government of India

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Section 170

Personating a public servant

Section

Section Number

170

Chapter

Act

Indian Penal Code, 1860

Year

Personating a public servant

Personating a public servant

Personating a public servant.

170. 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.

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