Report No. 43
7.73. Section 6(1)(d)-personation and false representations.-
Clause (d) of section 6(1) punishes a person who, for the specified purpose-(i) personates a person holding an office under Government, or (ii) falsely represents oneself to be or not to be a person to whom an official document or secret official code etc., has or has not been communicated, or (iii) with intent to obtain an official document etc., knowingly makes a false statement. It needs no change of substance.