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Coinage Act, 2011

10. Power to certain persons to cut counterfeit coins.-

Where any coin minted or issued by or under the authority of the Government is tendered to any person authorised by the Government under section 9 and such person has reason to believe that the coin is counterfeit, he shall by himself or through another person cut or break the coin, and the tenderer shall bear the loss caused by such cutting or breaking.



Coinage Act, 2011 Back




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