Indian Penal Code, 1860

Back

Sections	Particulars
Chapter XII	Of Offences Relating To Coin And Government Stamps
245	Unlawfully taking coining instrument from mint
Description	Whoever, without lawful authority, takes out of any mint, lawfully established in 128[India], any coining tool or instrument, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.