AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 156

Clause 196

12.87. Clause 196 of the Bill seeks to insert a new section 489F which provides for punishment for 'preparation' for committing offences under section 489A to section 489E.

Counterfeiting of currency notes is a serious offence since it affects the economy of the country. We agree with the insertion of the proposed new section 489F.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement