Section 191(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(c)A, knowing the general character of Z's hand-writing, states that he believes a certain signature to be the hand-writing of Z; A in good faith believing it to be so. Here A's statement is merely as to his belief, and is true as his belief therefore, although the signature may not be the hand-writing of Z, A has not given false evidence.
