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Shantilal Uttamram Mehta vs Dhanji Kanji Shah And Anr. on 12 September, 1960

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[Section 486] [I.P.C.]
Central Government Act
Section 486(c) in The Indian Penal Code, 1860
(c) that otherwise he had acted innocently, be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.