Indian Penal Code (IPC)

 

Section 260. Using as genuine a Government stamp known to be a counterfeit

 

Whoever uses a s genuine any stamp, knowing it to be counterfeit of any stamp issued by Government for the purpose of revenue, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.

 

CLASSIFICATION OF OFFENCE

 

Punishment—Imprisonment for 7 years, or fine, or both—Cognizable—Bailable—Triable by Magistrate of the first class—Non-compound­able.

 

Previous | Next

 

Indian Penal Code (IPC)

 

Indian Laws -Bare Acts