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Citedby 262 docs - [View All]
Chinnam Ramnath Patro vs Chandramma Guni And Anr. on 29 October, 1962
Ram Narain vs Mool Chand And Ors. on 6 November, 1959
The State Of Bihar vs Ayodhya Sharma Sudhakar And Ors. on 24 July, 1972
Kushal Kumar Talukdar vs Chandra Prasad Goenka on 15 September, 2004
Mt. Mithan And Anr. vs Municipal Board Of Orai And State ... on 18 November, 1955

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[I.P.C.]
Central Government Act
Section 247 in The Indian Penal Code, 1860
247. Fraudulently or dishonestly diminishing weight or altering composition of Indian coin.-- Whoever fraudulently or dishonestly performs on 3[ any Indian coin] any operation which diminishes the weight or alters the composition of that coin, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
1. Subs. by the A. O. 1950, for" the Queen' s coin".
2. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".
3. Subs. by the A. O. 1950, for" any of the Queen' s coin".