Income Tax Department

Ministry of Finance, Government of India

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Section 468

Forgery for purpose of cheating

Section

Section Number

468

Chapter

Act

Indian Penal Code, 1860

Year

Forgery for purpose of cheating

Forgery for purpose of cheating

Forgery for purpose of cheating.

468. Whoever commits forgery, intending that the document [or electronic record] 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.


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