Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 183 docs - [View All]
The Code Of Criminal Procedure, 1973 (Vol 1) (Act N0. 2 Of I974) (Vol. 1
The Delhi And London Bank Ltd. vs Chaudhri Partab Bhaskar And Ors. on 8 August, 1898
Lakamaraju Seetharamaraju And ... vs Lakamaraju Sivaramaraju on 6 April, 1954
Parkash Chand vs The State on 9 March, 1977

Loading...
User Queries
[I.P.C.]
Central Government Act
Section 260 in The Indian Penal Code, 1860
260. Using as genuine a Government stamp known to be counterfeit.-- Whoever uses as genuine any stamp, knowing it to be a 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.