Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 224 docs - [View All]
George Philip vs Official Liquidator on 21 August, 2003
D.Ramagopal vs State By on 30 April, 2008
Bolin Chetia vs Jogadish Bhuyan & Ors on 11 March, 2005
Chander Bose vs Ved Prakash And Ors on 2 February, 2009
Chander Bose vs Ved Prakash And Ors on 2 February, 2009

Loading...
User Queries
indian penal code 1860
sec indian penal code
indian penal code doctypes: laws
all ipc sections
indian penal code, 1860 doctypes:laws
central government act
"imprisonment"
counterfeiting
indian penal code 1860 doctypes:section
all indian sections
of either description
sec indian penal code doctypes:section
property mark
punishments doctypes: laws
of either description doctypes: act,section
[I.P.C.]
Central Government Act
Section 483 in The Indian Penal Code, 1860
483. Counterfeiting a property mark used by another.-- Whoever counterfeits any 3[ property mark used by any other person shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.