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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2)(b) in The National Service Act, 1972

(b)
(i)with the intention of deceiving, forges or uses or lends or allows to be used for any person any certificate issued under this Act, or
(ii)makes, or has in his possession, any document so closely resembling any certificate so issued as to be calculated to deceive, shall be punished with imprisonment for a term not exceeding three years, or with fine not exceeding one thousand rupees, or with both.