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[Cites 0, Cited by 6] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Coinage Act, 2011

(1)No person shall—
(a)make or issue or attempt to issue any metal piece except as provided under section 4 for the purpose of coin;
(b)possess, custody or control of any metal piece with the intent to issue the piece for use as money for a medium of exchange.