Section 238 — Import or export of counterfeits of the Indian coin.

Indian Penal Code, 1860
Whoever imports into 2 [India], or exports therefrom, any counterfeit coin, which he knows or has reason to believe to be a counterfeit of 1 [Indian coin], shall be punished with 3 [Imprisonment for life], or with imprisonment of either description description for a term which may extend to ten years, and shall also be liable to fine.
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