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[Section 464] [I.P.C.]
Central Government Act
Section 464(j) in The Indian Penal Code, 1860
(j) A writes a letter and signs it with B' s name without B' s authority, certifying that A is a man of good character and in distressed circumstances from unforeseen misfortune, intending by means of such letter to obtain alms from Z and other persons. Here, as A made a false document in order to induce Z to part with property, A has committed forgery.