Section 6(1)(e) in The Official Secrets Act, 1923

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Union of India - Subsection

Section 6(1)(e) in The Official Secrets Act, 1923

(e)uses, or has in his possession or under his control, without the authority of the department of the Government or the authority concerned, any die, seal or stamp of or belonging to, or used, made or provided by any department of the Government, or by any diplomatic, naval, military, or air force authority appointed by or acting under the authority of Government, or any die, seal or stamp so nearly resembling any such die, seal or stamp as to be calculated to deceive, or counterfeits any such die, seal or stamp, or knowingly uses, or has in his possession or under his control, any such counterfeited die, seal or stamp,

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Union of India - Subsection

Section 6(1)(e) in The Official Secrets Act, 1923