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Citedby 14 docs - [
View All
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Jamnalal vs State on 14 June, 2010
Sharma vs State on 30 April, 2010
Gulab Laxman Rathod vs State Of on 7 February, 2013
Nirmalsinh Chhidasinh Dilipsinh ... vs State Of on 9 January, 2013
Vahidhusein vs State on 20 June, 2008
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indian penal code 1860
indian penal code doctypes: laws
indian penal code, 1860 doctypes:laws
[
Section 116
] [
I.P.C.
]
Central Government Act
Section 116(b) in The Indian Penal Code, 1860
(b) A instigates B to give false evidence. Here, if B does not give false evidence, A has nevertheless committed the offence defined in this section, and is punishable accordingly.