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[Section 415] [I.P.C.]
Central Government Act
Section 415(d) in The Indian Penal Code, 1860
(d) A, by tendering in payment for an article a bill on a house with which A keeps no money, and by which A expects that the bill will be dishonoured, intentionally deceives Z, and thereby dishonestly induces Z to deliver the article, intending not to pay for it. A cheats