Income Tax Department

Ministry of Finance, Government of India

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Section 238

Import or export of counterfeits of the Indian coin

Section

Section Number

238

Chapter

Act

Indian Penal Code, 1860

Year

Import or export of counterfeits of the Indian coin

Import or export of counterfeits of the Indian coin

Import or export of counterfeits of the Indian coin.

238. Whoever imports into India, or exports therefrom, any counterfeit coin, which he knows or has reason to believe to be a counterfeit of Indian coin, shall be punished with 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.

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