Section 4 in The Criminal Law Amendment Ordinance, 1946
4. An offence punishable under section 417 or section 420 of the Indian Penal Code (45 of 1860), where the person deceived is His Majestys Government in the United Kingdom or in any part of His Majestys dominion or the Central or a State Government or a department of any such Government or a local authority or a person acting on behalf of any such Government or department or authority.
