| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 18 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offences Relating To Documents And To Property Marks | - | Parliament of India |
1Whoever makes use of any such false mark in any manner prohibited by the last foregoing section shall, unless he proves that he acted without intent to defraud, be punished as if he had committed an offence against that section.
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1. Subs. by Act 4 of 1889, sec. 3, for the original section 488.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Making use of any such false mark | Imprisonment for 3 years, or fine, or both | Non-Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Any Magistrate | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
