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[Section 489E] [I.P.C.]
Central Government Act
Section 489E(3) in The Indian Penal Code, 1860
(3) Where the name of any person appears on any document in respect of which any person is charged with an offence under sub- section (1) or on any other document used or distributed in connection with that document it may, until the contrary is proved, be presumed that that person caused the document to be made.] CHAPTER XIX OF THE CRIMINAL BREACH OF CONTRACTS OF SERVICE CHAPTER XIX OF THE CRIMINAL BREACH OF CONTRACTS OF SERVICE