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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 192(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(a)A puts jewels into a box belonging to Z, with the intention that they may be found in that box, and that this circumstance may cause Z to be convicted of theft. A has fabricated false evidence.