Indian Penal Code, 1860

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Sections	Particulars
Chapter XII	Of Offences Relating To Coin And Government Stamps
238	Import or export of counterfeits of the India coin
Description	Whoever imports into 128[India], or exports there from, any counterfeit coin, which he knows or has reason to believe to be a counterfeit of 129[Indian coin], shall be punished with imprisonment with 188[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.