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Citedby 155 docs - [View All]
Ram Krishna Sinha And Ors. vs Emperor on 16 August, 1937
The Code Of Criminal Procedure, 1973 (Vol 1) (Act N0. 2 Of I974) (Vol. 1
Mukesh And Etc. Etc. vs State Of Rajasthan on 30 September, 1997
Phalguni Datta vs State Of West Bengal on 11 July, 1990
Phalguni Dutta vs State Of West Bengal on 11 July, 1990

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[I.P.C.]
Central Government Act
Section 262 in The Indian Penal Code, 1860
262. Using Government stamp known to have been before used.-- Whoever, fraudulently or with intent to cause loss to the Government, uses for any purpose a stamp issued by Government for the purpose of revenue, which he knows to have been before used, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.