Indian Penal Code, 1860

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Sections	Particulars
Chapter XVIII	Of Offences Relating To Documents And To 173[***] Property Marks
489B	Using as genuine, forged or counterfeit currency-notes or bank- notes
Description	Whoever sells to, or buys or receives from, any other person, or otherwise traffics in or uses as genuine, any forged or counterfeit currency-note or bank-note, knowing or having reason to believe the same to be forged or counterfeit, shall be punished with 152[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.]