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[Cites 0, Cited by 0] [Section 235(4)] [Section 235] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 235(4)(l) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(l)A dishonestly uses a forged document as genuine evidence in order to convict B, a public servant, of an offence under section 167 of the Ranbir Penal Code; A may be separately charged with and convicted of, offences under sections 471 (read with 466) and 169 of the same code.