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Section 260. Using as genuine a Government stamp known to be a counterfeit


Whoever uses a s genuine any stamp, knowing it to be counterfeit of any stamp issued by Government for the purpose of revenue, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.

CLASSIFICATION OF OFFENCE

Punishment-Imprisonment for 7 years, or fine, or both-Cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.

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Related judgement on Section 260. Using as genuine a Government stamp known to be a counterfeit