Section 415(a) in The Indian Penal Code, 1860

Central Government Act

(a) A, by falsely pretending to be in the Civil Service, intentionally deceives Z, and thus dishonestly induces Z to let him have on credit goods for which he does not mean to pay. A cheats.

1. The words" the" and" offence of" rep. by Act 12 of 1891, s. 2 and Sch. I and Act 8 of 1882, s. 9, respectively. 2. Ins. by Act 8 of 1882 s. 9. 3. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States". 4. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life".