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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. |
| 1. The words "British India" have successively been subs. by the A.O. 1948, the A.O. 1950 and Act 3 of 1951, sec. 3 and Sch. to read as above. 2. Subs. by the A.O.1950, for "Queen's Coin". 3. Subs. by Act 26 of 1955, sec.117 and sch., for "transportation for life" (w.e.f. 1-1-1956). |
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