Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 191] [I.P.C.]
Central Government Act
Section 191(e) in The Indian Penal Code, 1860
(e) A, an interpreter or translator, gives or certifies as a true interpretation or translation of a statement or document, which he is bound by oath to interpret or translate truly, that which is not and which he does not believe to be a true interpretation or translation. A has given false evidence.