Section 464(k) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(k)A without B's authority writes a letter and signs it in B's name certifying to A's character, intending thereby to obtain employment under Z. A has committed forgery, in as much as he intended to deceive Z by forged certificate, and thereby to induce Z, to enter into an express or implied contract for service.
