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Citedby 2458 docs - [
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Sankarananda Nayak vs State Of Orissa on 13 December, 2000
Dr. S. Dutt vs State Of Uttar Pradesh on 18 August, 1965
The State Of Assam vs Upendra Nath Rajkhowa on 6 August, 1974
Satya Devi vs The State on 21 January, 1969
Mr vs Ms on 7 December, 2011
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Central Government Act
Section 465 in The Indian Penal Code, 1860
465. Punishment for forgery.-- Whoever commits forgery shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.