Report No. 156
102. Amendment of section 466: Forgery of record of court or of public register etc.-
Do you agree with the recommendation of Law Commission in its 42nd report on Indian Penal Code and clause 186 of the Indian Penal Code (Amendment) Bill, 1978, that under section 466 of the Penal Code (a) for the words "whoever forges a document, purporting to be", the words "whoever commits forgery in respect of a document which is, or purports to be", be substituted; (b) for the words "or documents purporting to be made", the words "or document made" be substituted, (c) for the words "Seven Years", the words "Ten Years" be substituted?
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