Section 249. Altering appearance of India coin with intent that it shall pass as coin of different description whoever performs on 1[any Indian coin] any operation which alters the appearance of that coin, with the intention that the said coin shall pass as a coin of a different description, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.1. Subs. by the A. O.1950, for "any of the Queen's Coin". |