Central Government Act
Section 464(k) in The Indian Penal Code, 1860
(k) A without B' s authority writes a letter and signs it in B' s name certifying to A' s character, intending thereby to obtain employment under Z. A has committed forgery inasmuch as he intended to deceive Z by the forged certificate, and thereby to induce Z to enter into an express or implied contract for service.
Explanation I.- A man' s signature of his own name may amount to forgery. Illustrations