Section 489A in The Jammu and Kashmir State Ranbir Penal Code, 1989
489A. Counterfeiting currency-notes or bank-notes.
- Whoever counterfeits, or knowingly performs any part of the process of counterfeiting, any currency-note, or bank-note, shall be punished with imprisonment for life, or with imprisonment of either-description for a term which may extend to ten years, and shall also be liable to fine.Explanation. - For the purposes of this section and of sections 489-B, 489-C, 489-D, [and 489-E] [Inserted by Act III of 1967.] the expression "bank-note" means a promissory note or engagement for the payment of money to bearer on demand issued by any person carrying on the business of banking in any part of the world, or issued by or under the authority of any State or Sovereign Power, and intended to be used as equivalent to or as a substituted for, money.
