Whoever cheats by personation shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 3 years, or fine, or both-Cognizable-Bailable-Triable by any Magistrate-Compoundable by the person cheated with the permission of the court.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws Guest Court Correspondent
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!
