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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Madhya Pradesh - Subsection

Section 258(2) in Criminal Courts - Rules and Orders

(2)When a Criminal Court is, under the provisions of Sections 517,523, or 524 of the Code, required to pass an order in regard to the disposal of a counterfeit coin, to the order should direct that the counterfeit coin be forwarded to the treasury officer.