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Dilip vs State on 29 December, 2011

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[Section 464] [I.P.C.]
Central Government Act
Section 464(h) in The Indian Penal Code, 1860
(h) A sells and conveys an estate to Z. A afterwards, in order to defraud Z of his estate, executes a conveyance of the same estate to B, dated six months earlier than the date of the conveyance to Z, intending it to be believed that he had conveyed the estate to B before he conveyed it to Z. A has committed forgery.