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Citedby 356 docs - [View All]
Muneshwara Nand vs State on 30 March, 1960
Thangamani vs State Of Kerala on 21 July, 2005
State Of Mysore vs P.K. Atre on 20 August, 1958
C.M. Trivedi vs C.B.L. Bhatnagar on 15 November, 1958
P.C. Joshi And Another vs The State Of Uttar Pradesh on 25 October, 1960

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[I.P.C.]
Central Government Act
Section 198 in The Indian Penal Code, 1860
198. Using as true a certificate known to be false.-- Whoever corruptly uses or attempts to use any such certificate as a true certificate, knowing the same to be false in any material point, shall be punished in the same manner as if he gave false evidence.