Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 225] [Section 468(2)] [Section 468] [Entire Act] Union of India - Subsection Section 468(2)(b) in The Code of Criminal Procedure, 1973 (b)one year, if the offence is punishable with imprisonment for a term not exceeding one year;