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  5. Bharatiya Nyaya Sanhita 2023
  6. BNS Chapter 14 - Of False Evidence and Offences Against Public Justice
  7. BNS Section 257. Public servant in judicial proceeding corruptly making report, etc., contrary to law.
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BNS Section 257. Public servant in judicial proceeding corruptly making report, etc., contrary to law.

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Whoever, being a public servant, corruptly or maliciously makes or pronounces in any stage of a judicial proceeding, any report, order, verdict, or decision which he knows to be contrary to law, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.

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