Section 469 in The Jammu and Kashmir State Ranbir Penal Code, 1989
469. Forgery for purpose of harming reputation.
- Whoever commits forgery, [intending that the document or electronic record forged] [Inserted by Act V of 2001.] shall harm the reputation of any party, or knowing that it is likely to be used for that purpose, shall be punished with imprisonment of either description for a term which may extend to [three years] [Substituted by Act V of 2001 for 'two years'.], and shall also be liable to fine.
