Section 195(1)(b) in The Code of Criminal Procedure, 1973

[Cites 0, Cited by 787] [Section 195(1)] [Section 195] [Entire Act]

Union of India - Subsection

Section 195(1)(b) in The Code of Criminal Procedure, 1973

(b)

(i)of any offence punishable under any of the following sections of the Indian Penal Code (45 of 1860), namely, sections 193 to 196 (both inclusive), 199, 200, 205 to 211 (both inclusive) and 228, when such offence is alleged to have been committed in, or in relation to, any proceeding in any Court, or

(ii)of any offence described in section 463, or punishable under section 471, section 475 or section 476 of the said Code, when such offence is alleged to have been committed in respect of a document produced or given in evidence in a proceeding in any Court, or

(iii)of any criminal conspiracy to commit, or attempt to commit, or the abetment of, any offence specified in sub-clause (i) or sub-clause (ii),

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Union of India - Subsection

Section 195(1)(b) in The Code of Criminal Procedure, 1973