80. Penalty for post-dating bills and for other devices to defraud the revenue.
- Any person who,-(a)With intent to defraud the Government of duty, draws, makes or issues any bill of exchange or promissory note bearing a date subsequent to that on which such bill or note is actually drawn or made; or(b)Knowing that such bill or note has been so postdated, endorses, transfers, presents for acceptance or payment, or accepts, pays or receives payment, of such bill or note, or in any manner negotiates the same; or(c)With the like intent, practices or is concerned in any act, contrivance or device not specially provided for by this Act or any other law for the time being in force;shall be punishable with fine which may extent to five thousand rupees.Analogous Law. - Section 68 of the repealed Act.
