1Whoever counterfeits any property mark used by a public servant, or any mark used by a public servant to denote that any property has been manufactured by a particular person or at a particular time or place, or that the property is of a particular quality or has passed through a particular office, or that it is entitled to any exemption, or uses as genuine any such mark knowing the same to be counterfeit, shall be punished with imprisonment of either description for a term which may extend to three years, and shall also be liable to fine.]
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 3 years and fine-Non-cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
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1. Subs. by Act 4 of 1889, sec. 3, for the original section 484.
