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[Cites 0, Cited by 12] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Coinage Act, 2011

(2)Whoever is found to be in possession of any metal or material which contains alloys in the same proportions in which they have been used in the manufacture of any coin shall be presumed, until the contrary is proved, to have contravened the provisions of sub-section (1).