Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 184 docs - [View All]
The Cantonment Board, Ambala vs Pyarelal on 12 March, 1965
B.A. Harish Gowda vs P. Lankesh on 11 February, 2000
V Narayanasamy vs Shri Ajay Chandrakar on 23 March, 2011
B.D. Sethi And Ors. vs V.P. Dewan on 12 November, 1970
Louriyam Leipal Singh And Anr. vs The Manipur Administration And ... on 28 April, 1961

User Queries
[I.P.C.]
Central Government Act
Section 259 in The Indian Penal Code, 1860
259. Having possession of counterfeit Government stamp.-- Whoever has in his possession any stamp which he knows to be a counterfeit of any stamp issued by Government for the purpose of revenue, intending to use, or dispose of the same as a genuine stamp, or in order that it may be used as a genuine stamp, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.