19. Procedure in regard to coin which is liable to be cut under both clause (a) and clause (b) of section 16.-
If a coin is liable to be cut or broken under the provisions of both clause (a) and clause (b) of section 16, the person cutting or breaking the coin shall deal with it,(a)if he has reason to believe that the coin has been fraudulently defaced, under clause (a) of section 18, and(b)in other cases, under section 17
