Report No. 38

49. Section 17-Forged money-orders and fictitious stamps.-

We have considered a suggestion1 to add a provision as to forged money orders and fictitious stamps. The existing provisions of the law appear to be adequate,2 and no change is necessary.

1. S. No. 88.

2. Sections 465, 471, 263A, Indian Penal Code, read with section 17(1), Post Office Act.