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.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 3 years, or fine, or both-Non-cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
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1. Subs. by Act 4 of 1889, sec. 3, for the original section 488.
