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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1)(xii) in The Code of Criminal Procedure, 1973

(xii)Sections 489-A to 489-E, both inclusive (that is to say, offences relating to currency notes and bank notes), shall in the absence of any reasonable excuse, the burden of proving which excuse shall lie upon the person so aware, forthwith give information to the nearest Magistrate or police officer of such commission or intention.