Section 249 — Altering appearance of Indian coin with intent that it shall pass as coin of different description.

Indian Penal Code, 1860
Whoever performs on 1 [any Indian coin] any operation which alters the appearance of that coin, with the intention that the said coin shall pass as a coin of a different description, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
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