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Citedby 186 docs - [View All]
P.V. Nasik And Ors. vs State Of Maharashtra And Anr. on 16 August, 1966
D.C. Goel And Ors. vs B.L. Verma And Ors. on 10 July, 1972
S.P. Sinha And Ors. vs Labour Enforcement Officer ... on 12 February, 1975
Express Dairy Ltd. vs Corporation Of Calcutta on 10 August, 1949
Abarna Mukhopadhyay vs Diptiman Mukhopadhyay And Ors. on 30 April, 2004

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[I.P.C.]
Central Government Act
Section 242 in The Indian Penal Code, 1860
242. Possession of counterfeit coin by person who knew it to be counterfeit when he became possessed thereof.-- Whoever, fraudulently or with intent that fraud may be committed, is in possession of counterfeit coin, having known at the time when he became possessed thereof that such coin was counterfeit, shall be punished with imprisonment of either description for a term which may extend to three years, and shall also be liable to fine.