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Sree Ram Trading And Supply Co. And ... vs The State And Anr. on 5 January, 1993
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[I.P.C.]
Central Government Act
Section 245 in The Indian Penal Code, 1860
245. Unlawfully taking coining instrument from mint.-- Whoever, without lawful authority, takes out of any mint, lawfully established in 2[ India], any coining tool or instrument, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.