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[Section 464] [I.P.C.]
Central Government Act
Section 464(e) in The Indian Penal Code, 1860
(e) A draws a bill of exchange on himself in the name of B without B' s authority, intending to discount it as a genuine bill with a banker and intending to take up the bill on its maturity. Here, as A draws the bill with intent to deceive the banker by leading him to suppose that he had the security of B, and thereby to discount the bill, A is guilty of forgery.