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Union of India - Section
Section 26 in The Fugitive Economic offenders Act, 2018
26. Repeal and saving.
| Section | Description of offence |
| I. | Offences under the Indian Penal Code, 1860(45 of 1860) |
| 120B read with any offence in this Schedule | Punishment of criminal conspiracy. |
| 255 | Counterfeiting Government stamp. |
| 257 | Making or selling instrument for counterfeitingGovernment stamp. |
| 258 | Sale of counterfeit Government stamp. |
| 259 | Having possession of counterfeit Governmentstamp. |
| 260 | Using as genuine a Government stamp known to becounterfeit. |
| 417 | Punishment for cheating. |
| 418 | Cheating with knowledge that wrongful loss mayensue to person whose interest offender is bound to protect. |
| 420 | Cheating and dishonestly inducing delivery ofproperty. |
| 421 | Dishonest or fraudulent removal or concealmentof property to prevent distribution among creditors. |
| 422 | Dishonestly or fraudulently preventing debtbeing available for creditors. |
| 423 | Dishonest or fraudulent execution of deed oftransfer containing false statement of consideration. |
| 424 | Dishonest or fraudulent removal or concealmentof property. |
| 467 | Forgery of valuable security, will, etc. |
| 471 | Using as genuine a forged [document orelectronic record]. |
| 472 | Making or possessing counterfeit seal, etc.,with intent to commit forgery punishable under section 467. |
| 473 | Making or possessing counterfeit seal, etc.,intent to commit forgery punishable otherwise. |
| 475 | Counterfeiting device or mark used forauthenticating documents described in section 467, or possessingcounterfeit marked material. |
| 476 | Counterfeiting device or mark used forauthenticating documents other than those described in section467, or possessing counterfeit marked material. |
| 481 | Using a false property mark. |
| 482 | Punishment for using a false property mark. |
| 483 | Counterfeiting a property mark used by another. |
| 484 | Counterfeiting a mark used by a public servant. |
| 485 | Making or possession of any instrument forcounterfeiting a property mark. |
| 486 | Selling goods marked with a counterfeitproperty mark. |
| 487 | Making a false mark upon any receptaclecontaining goods. |
| 488 | Punishment for making use of any such falsemark. |
| 489A | Counterfeiting currency notes or bank notes. |
| 489B | Using as genuine, forged or counterfeitcurrency notes or bank notes. |
| II. | Offences under the Negotiable InstrumentsAct, 1881 (26 of 1881) |
| 138 | Dishonour of cheque for insufficiency, etc., offunds in the account. |
| III. | Offences under the Reserve Bank of IndiaAct, 1934 (2 of 1934) |
| 58B | Penalties. |
| IV. | Offences under the Central Excise Act, 1944(1 of 1944) |
| Section 9 | Offences and Penalties. |
| V. | Offences under the Customs Act, 1962 (52 of1962) |
| 135 | Evasion of duty or prohibitions. |
| VI. | Offences under the Prohibition of BenamiProperty Transactions Act, 1988 (45 of 1988) |
| 3 | Prohibition of benami transactions. |
| VII. | Offences under the Prevention of CorruptionAct, 1988 (49 of 1988) |
| 7 | Public servant taking gratification other thanlegal remuneration in respect of an official act. |
| 8 | Taking gratification in order, by corrupt orillegal means, to influence public servant. |
| 9 | Taking gratification for exercise of personalinfluence with public servant. |
| 10 | Punishment for abetment by public servant ofoffences defined in section 8 or section 9 of the Prevention ofCorruption Act, 1988. |
| 13 | Criminal misconduct by a public servant. |
| VIII. | Offences under the Securities and ExchangeBoard of India Act, 1992 (15 of 1992) |
| 12A | read with Prohibition of manipulative anddeceptive devices, insider trading and section 24 substantialacquisition of securities or control. |
| 24 | Offences for contravention of the provisions ofthe Act. |
| IX. | Offences under the Prevention of MoneyLaundering Act, 2002 (15 of 2003) |
| 3 | Offence of money-laundering. |
| 4 | Punishment for money-laundering. |
| X. | Offences under the Limited LiabilityPartnership Act, 2008 (6 of 2009) |
| Sub-section (2) of section 30 | Carrying on business with intent or purpose todefraud creditors of the Limited Liability Partnership or anyother person or for any other fraudulent purpose. |
| XI. | Offences under the Foreign Contribution(Regulation) Act, 2010 (42 of 2010) |
| 34 | Penalty for article or currency or securityobtained in contravention of section 10. |
| 35 | Punishment for contravention of any provisionof the Act. |
| XII. | Offences under the Companies Act, 2013 (18of 2013) |
| Sub-section (4) of section 42 of the Companies Act, 2013read with section 24 of the Securities and Exchange Board ofIndia Act, 1992 (15 of 1992) | Offer or invitation for subscription ofsecurities on private placement. |
| 74 | Repayment of deposits, etc., accepted beforecommencement of the Companies Act, 2013. |
| 76A | Punishment for contravention of section 73 orsection 76 of the Companies Act, 2013. |
| Second proviso to subsection (4) of section 206 | Carrying on business of a company for afraudulent or unlawful purpose. |
| Clause (b) of section 213 | Conducting the business of a company withintent to defraud its creditors, members or any other persons orotherwise for a fraudulent or unlawful purpose, or in a manneroppressive to any of its members or that the company was formedfor any fraudulent or unlawful purpose. |
| 447 | Punishment for fraud. |
| 452 | Punishment for wrongful withholding ofproperty. |
| XIII. | Offences under the Black Money (UndisclosedForeign Income and Assets) and Imposition of Tax Act, 2015 (22of 2015) |
| 51 | Punishment for wilful attempt to evade tax. |
| XIV. | Offences under the Insolvency and BankruptcyCode, 2016 (31 of 2016) |
| 69 | Punishment for transactions defraudingcreditors. |
| XV. | Offences under the Central Goods andServices Tax Act, 2017 (12 of 2017) |
| Sub-section (5) of section 132 | Punishment for certain offences. |