Report No. 42
65. Substitution of new section for section 167.-
For section 167 of the Code, the following section shall be substituted, namely.-
"167. Public servant preparing an incorrect document with intent to cause injury.- Whoever, being a public servant and being, as such public servant, charged with the preparation of any document, prepares that document in a manner which he knows or believes to be incorrect, intending thereby to cause, or knowing it to be likely that he will thereby cause, injury to any person, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
Explanation.-The expression 'preparation of a document' includes preparation of a copy or translation of a document."
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