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Section 483. Counterfeiting a property mark used by another


Whoever counterfeits any 1***property mark used by any other person shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.

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1. The words “trade mark or” omitted by s. 135 and the Sch., ibid. (w.e.f. 25-11-1959).

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Related judgement on Section 483. Counterfeiting a property mark used by another