Section 238.   [ View Judgements ]

Import or export of counterfeits of the India coin


Section 238. Import or export of counterfeits of the India coin

Whoever imports into 1[India], or exports there from any counterfeit coin, which he knows or has reason to believe to be a counterfeit of 2[India coin], shall be punished with imprisonment with 3[imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.

#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon