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Citedby 271 docs - [View All]
Zamir Qasim And Ors. vs Emperor on 19 April, 1944
Willie (William) Slaney vs The State Of Madhya Pradesh on 31 October, 1955
Chainsukhlal Punamchand Meher vs The State Of Maharashtra on 17 December, 1968
Parma vs The State on 2 September, 1955
V. C. Shukla vs State Through C.B.I on 7 December, 1979

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[I.P.C.]
Central Government Act
Section 238 in The Indian Penal Code, 1860
238. Import or export of counterfeits of the Indian coin.-- Whoever imports into 2[ India], or exports therefrom, any counterfeit coin, which he knows or has reason to believe to be a counterfeit of 1[ Indian coin], shall be punished with 3[ Imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.