Section 234 in The Jammu and Kashmir State Ranbir Penal Code, 1989
234. Making or selling instrument for counterfeiting Indian coin.
- Whoever makes, mends, or performs any part of the process of making or mending, or buys, sells or disposes, of, any die or instrument, for the purpose of being used, or knowing or having reason to believe that is intended to be used, for the purpose of counterfeiting [Indian coin] [Substituted by A.L.O. 2008, for 'King Coin'.], shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
