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indian penal code 1860
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Central Government Act
Section 25 in The Indian Penal Code, 1860
25. " Fraudulently".-- A person is said to do a thing fraudulently if he does that thing with intent to defraud but not otherwise.
1. Ins. by Act 39 of 1920, s. 2.
2. Subs. by Act 40 of 1964, s. 2, for cl. Twelfth, ins. by Act 2 of 1958, s. 2.
3. Ins. by Act 39 of 1920, s. 2.
4. Explanation 4 ins. by Act 2 of 1958, s. 2, omitted by Act 40 of 1964, s. 2.