Report No. 156

103. Amendment of section 467: Forgery of valuable security, will etc.-

Do you agree with the recommendations of the Law Commission's 42nd report on Indian Penal Code and the amendment suggested in 1978 Bill that under section 467 of the Penal Code-

(a) for the words "Whoever forges a document which purports to be a valuable security or a will, or an authority to adopt a son, or which purports to give authority to any person", the words "Whoever commits forgery in respect of a document which is, or purports to be, a valuable security or a will, or an authority to adopt a person or" shall be substituted;

(b) for the words "or any document purporting to be an a quittance" shall be substituted;

(c) the words "with imprisonment for life, or" shall be omitted?