Report No. 156

101. Amendment of section 465: Punishment for forgery.-

Do you agree that having regard to the gravity of the offence "Forgery" the punishment, maximum period of imprisonment provided under section 465 of the Penal Code "two years" be substituted by "three years" as also recommended by Law Commission in its 42nd report on Indian Penal Code and clause 185 of the Indian Penal Code (Amendment) Bill, 1978?