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Citedby 483 docs - [View All]
Joginder Singh Surmukh Singh vs Smt. Balkaran Kaur on 2 April, 1971
Moddari Bin vs Sukdeo Bin on 16 February, 1966
Ajitsing Hakamsing vs Labhkaur Wife Of Ajitsing ... on 12 August, 1970
Bhagwan Dutt vs Kamla Devi And Anr on 17 October, 1974
Lubna Mehraj And Ors. vs Mehraj-Ud-Din Kanth on 8 October, 2003

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[I.P.C.]
Central Government Act
Section 488 in The Indian Penal Code, 1860
488. Punishment for making use of any such false mark.-- Whoever makes use of any such false mark in any manner prohibited by the last foregoing section shall, unless he proves that he acted without intent to defraud, be punished as if he had committed an offence against that section.