Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 166 docs - [View All]
Rahim Ali Khan And Ors. vs Phul Chand on 23 July, 1896
Bai Dahi And Anr. vs Bai Sada And Ors. on 5 September, 1960
Ganapathi vs Balasundara And Ors. on 14 March, 1884
Fazil Howladar vs Krishna Bundhoo Roy on 1 December, 1897
A.Mariappan vs The District Collector on 19 June, 2006

Loading...
User Queries
indian penal code 1860
sec indian penal code
indian penal code doctypes: laws
all ipc sections
indian penal code, 1860 doctypes:laws
central government act
indian penal code 1860 doctypes:section
all indian sections
sec indian penal code doctypes:section
sovereign powers
no longer
section 230
[I.P.C.]
Central Government Act
Section 230 in The Indian Penal Code, 1860
230. " Coin" defined.-- 1[ Coin is metal used for the time being as money, and stamped and issued by the authority of some State or Sovereign Power in order to be so used.] Indian coin Indian coin-- 2[ Indian coin is metal stamped and issued by the authority of the Government of India in order to be used as money; and metal which has been so stamped and issued shall continue to be Indian coin for the purposes of this Chapter, notwithstanding that it may have ceased to be used as money.] Illustrations
(a) Cowries are not coin.
(b) Lumps of unstamped copper, though used as money, are not coin.
(c) Medals are not coin, inasmuch as they are not intended to be used as money.
(d) The coin denominated as the Company' s rupee is 3[ Indian coin].
(e) 4[ The" Farukhabad rupee", which was formerly used as money under the authority of the Government of India, is 3[ Indian coin] although it is no longer so used.]