Indian Penal Code, 1860

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Sections	Particulars
Chapter XVIII	Of Offences Relating To Documents And To 173[***] Property Marks
485	Making or possession of any instrument for counterfeiting a property mark
Description	Whoever makes or has in his possession any die, plate or other instrument for the purpose of counterfeiting a property mark, or has in his possession a property mark for the purpose of denoting that any goods belong to a person to whom they do not belong, shall be punished with imprisonment of either description for a term which may extend to three years or with fine, or with both.]