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Citedby 318 docs - [View All]
Azizan vs Matuk Lal Sahu on 28 November, 1893
R. Rathnasabhapathy Chettiar And ... vs P. Lakshminarayana Bhatt, The ... on 25 July, 2007
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Sankara Nambiar vs Kanara Kurup on 4 May, 1898
State Of Maharashtra vs Ram S/O Pandharinath Chidrawar on 27 April, 2006

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[I.P.C.]
Central Government Act
Section 258 in The Indian Penal Code, 1860
258. Sale of counterfeit Government stamp.-- Whoever sells, or offers for sale, any stamp which he knows or has reason to believe 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, and shall also be liable to fine.