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Citedby 1014 docs - [View All]
Tuneshwar Prasad Singh And Anr. vs State Of Bihar on 20 January, 1978
Rajendra Gosain vs Superintendent, District Jail ... on 13 February, 1981
Pushpendra Singh vs Superintendent, District Jail ... on 12 January, 1984
In Re: Nalla Baligadu And Ors. vs Unknown on 9 February, 1953
Shardulbhai Lakhmanbhai ... vs State Of Gujarat on 15 September, 1989

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[I.P.C.]
Central Government Act
Section 209 in The Indian Penal Code, 1860
209. Dishonesty making false claim in Court.-- Whoever fraudulently or dishonestly, or with intent to injure or annoy any person, makes in a Court of Justice any claim which he knows to be false, shall be punished with imprisonment of either description for a term which may extend to two years, and shall also be liable to fine.