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Union of India - Section

Section 469 in The Indian Penal Code, 1860

469. Forgery for purpose of harming reputation.—

Whoever commits forgery, intending that the document or electronic record forged 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, and shall also be liable to fine.