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Citedby 93 docs - [View All]
The State Of Mysore vs B. Mahabala Shetty And Anr. on 21 September, 1962
Sankaran Unni Vasudevan Unni vs Rasheed And Anr. on 26 July, 1979
Surat Borough Municipality vs Nagindas Maganlal on 10 October, 1951
Mukesh And Etc. Etc. vs State Of Rajasthan on 30 September, 1997
Reserve Bank Employees ... vs State Of Maharashtra And Ors. on 4 April, 1968

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[I.P.C.]
Central Government Act
Section 264 in The Indian Penal Code, 1860
264. Fraudulent use of false instrument for weighing.-- Whoever, fraudulently uses any instrument for weighing which he knows to be false, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.