Section 97(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)The objectionable articles to which this section applies are-(a) counterfeit coin;(b) pieces of metal made in contravention of the Coinage Act, 2011 (11 of 2011) , or brought into India in contravention of any notification for the time being in force issued under section 11 of the Customs Act, 1962 (52 of 1962);(c) counterfeit currency note; counterfeit stamps;(d) forged documents;(e) false seals;(f) obscene objects referred to in section 294 of the Bharatiya Nyaya Sanhita, 2023;(g) instruments or materials used for the production of any of the articles mentioned in clauses (a) to (f).[Similar to Section 94 from Old CrPC-Also Refer]
