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Citedby 1099 docs - [
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Drugs Inspector vs Chimanlal And Co. And Ors. on 19 March, 1965
Amin Shushilaben Chandrakant vs Amin Bhaskar Purshottam And Ors. on 19 January, 1971
Zamir Qasim And Ors. vs Emperor on 19 April, 1944
Aher Raja Khima vs The State Of Saurashtra on 22 December, 1955
The State vs Mansha Singh Bhagwant Singh on 27 February, 1958
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cheating
indian penal code 1860
indian penal code, 1860
section 417
sec indian penal code
indian penal code (1860)
the indian penal code, 1860
of either description
[
I.P.C.
]
Central Government Act
Section 417 in The Indian Penal Code, 1860
417. Punishment for cheating.- Whoever cheats shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.