Section 3(1)(b) in The Small Coins (Offences) Act, 1971

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Union of India - Subsection

Section 3(1)(b) in The Small Coins (Offences) Act, 1971

(b)have in his possession, custody or control

(i)any melted coin, whether in the molten state or in a solid state, or

(ii)any small coin in a destroyed or mutilated state, or

(iii)small coins substantially in excess of his reasonable requirements in such circumstances as to indicate that he is having the possession, custody or control of such small coins for the purpose of melting or destroying such small coins.

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Union of India - Subsection

Section 3(1)(b) in The Small Coins (Offences) Act, 1971