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State of Assam - Section

Section 58 in The Assam Frontier (Administration of Justice) Regulation, 1945

58. False evidence.

- Any person who gives false evidence in any criminal case or civil suit, whether as a party or a witnesses, and whether after on oath has been administered to him or otherwise, shall be deemed to have given false Evidence Act XLV within the meaning of the Indian Penal Code, 1860.