Section 463 in The Jammu and Kashmir State Ranbir Penal Code, 1989
463. Forgery.
- [Whoever makes any false documents or false electronic record or part of a document or electronic record, with intent to cause damage or injury] [Substituted by Act V of 2001 (Section 9+10).] to the public or to any person, or to support any claim or title, or to cause any person to part with property, or to enter into any express or implied contract, or with intent to commit fraud or that fraud may be committed, commits forgery.
