Indian Penal Code, 1860

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Sections	Particulars
Chapter XII	Of Offences Relating To Coin And Government Stamps
240	Delivery of Indian coin, possessed with knowledge that it is counterfeit
Description	Whoever, having. any counterfeit coin which is a counterfeit of 129[Indian coin], and which, at the time when he became possessed of it, he knew to be a counterfeit of 128[Indian coin], fraudulently or with intent that fraud may be committed, delivers the same to any person, or attempts to induce any person to receive it shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.