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[Cites 0, Cited by 0] [Section 220(5)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(5)(l) in The Code of Criminal Procedure, 1973

(l)A dishonestly uses a forged document as genuine evidence, in order to convict B, a public servant, of an offence under Section 167 of the Indian Penal Code (45 of 1860). A may be separately charged with, and convicted of, offences under Sections 471 (read with Section 466) and 196 of that Code.