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Citedby 626 docs - [View All]
Sm. Prova Debi vs Mrs. Fernandes on 4 October, 1961
Ram Harsh Das vs State Of Bihar And Ors. [Alongwith ... on 26 September, 1997
State vs Pir Mohd. Maqbool Yalgaml And Ors. on 13 March, 1963
Ganpat Lal vs Emperor on 4 August, 1926
Jayant Dang And Anr. vs The State Of Bihar And Anr. on 26 July, 2004

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[I.P.C.]
Central Government Act
Section 205 in The Indian Penal Code, 1860
205. False personation for purpose of act or proceeding in suit or prosecution.-- Whoever falsely personates another, and in such assumed character makes any admission or statement, or confesses judgment, or causes any process to be issued or becomes bail or security, or does any other act in any suit or criminal prosecution, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.