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Citedby 224 docs - [View All]
Appearance : vs : on 5 August, 2010
Mumtajali Mohsinali vs Karimunesa Hassanali And Anr. on 20 April, 1971
Chennimalai Gounder vs State, Represented By on 10 June, 2002
Smt. Indra Kumari vs Rajkumar Mahant on 24 March, 1972
In Re: Mohamed Rahimullah And Anr. vs Unknown on 15 November, 1946

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[I.P.C.]
Central Government Act
Section 489 in The Indian Penal Code, 1860
489. Tampering with property mark with intent to cause injury.-- Whoever removes, destroys, defaces or adds to any property mark, intending or knowing it to be likely that he may thereby cause injury to any person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.] 1[ Of currency- notes and bank- notes