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Citedby 2 docs
Habib Rahman vs Meera Sahib on 9 February, 2012
Laljibhai Kalabhai Ninama vs State Of Gujarat And Anr. on 4 March, 1994

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[Section 191] [I.P.C.]
Central Government Act
Section 191(b) in The Indian Penal Code, 1860
(b) A, being bound by an oath to state the truth, states that he believes a certain signature to be the handwriting of Z, when he does not believe it to be the handwriting of Z. Here A states that which he knows to be false, and therefore gives false evidence.