Central Government Act
Section 191(c) in The Indian Penal Code, 1860
(c) A, knowing the general character of Z' s handwriting, states that he believes a certain signature to be the handwriting of Z; A in good faith believing it to be so. Here A' s statement is merely as to his belief, and is true as to his belief, and therefore, although the signature may not be the handwriting of Z, A has not given false evidence.