Vakil No1.com
Indian Penal Code
   

Section 258. Sale of counterfeit Government stamp

Whoever, sells, or offers for sale, any stamp which he knows or has reason to believe to be a counterfeit of any stamp issued by the Government for the purpose of revenue, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.


Indian Penal Code
| Laws India

 

Web www.vakilno1.com
Copyright© Vakilno1.com 2000 All rights reserved