Indian Penal Code, 1860

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Sections	Particulars
Chapter XII	Of Offences Relating To Coin And Government Stamps
232	Counterfeiting Indian coin
Description	Whoever counterfeits, or knowingly performs any part of the process of counterfeiting 126[Indian coin], shall be punished with 104[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.