Indian Penal Code, 1860

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Sections	Particulars
Chapter XVIII	Of Offences Relating To Documents And To 173[***] Property Marks
481	Using a false property mark
Description	Whoever marks any movable property or goods or any case, package or other receptacle containing movable property or goods, or uses any case, package or other receptacle having any mark thereon, in a manner reasonably calculated to cause it to be believed that the property or goods so marked, or any property or goods contained in any such receptacle so marked, belong to a person to whom they do not belong, is said to use a false property mark.