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[Section 263A] [I.P.C.]
Central Government Act
Section 263A(3) in The Indian Penal Code, 1860
(3) In this section" fictitious stamp" means any stamp falsely purporting to be issued by Government for the purpose of denoting a rate of postage, or any facsimile or imitation or representation, whether on paper or otherwise, of any stamp issued by Government for that purpose.