Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 220(5)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(5)(d) in The Code of Criminal Procedure, 1973

(d)A has in his possession several seals, knowing them to be counterfeit and intending to use them for the purposes of committing several forgeries punishable under Section 466 of the Indian Penal Code (45 of 1860). A may be separately charged with and convicted of, the possession of each seal under Section 473 of the Indian Penal Code (45 of 1860).