Report No. 156

104. Substitution of sections 470 and 471: Forged documents and using as genuine a forged document.-

Do you agree that for sections 470 and 471 of the Penal Code, the following sections be substituted as proposed in the clause 187 of the Indian Penal Code (Amendment) Bill, 1978:-

"470. A document in respect of which, or any part of which, forgery has been committed is a forged document.

471. Whoever fraudulently or dishonestly uses as genuine any document which he knows or has reason to believe to be a forged document-

(a) shall, if the document is one of the description mentioned in section 467 be punished with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine, and

(b) shall, in any other case, be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both?"