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[Cites 0, Cited by 0] [Section 415] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 415(f) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(f)A intentionally deceives Z into a Belief that A means to repay any money that Z may lend to him and thereby dishonestly induces Z to lend him money, A not intending to repay it. A cheats.