Section 485 in The Jammu and Kashmir State Ranbir Penal Code, 1989
485. [ Making or possession of any instrument for counterfeiting a property mark. [Section 485 substituted by Act III of 1967.]
- Whoever makes or has in his possession any die, plate or other instrument for the purpose of counterfeiting a property mark, or has in his possession a property mark for the purpose of denoting that any goods belong to a person to whom they do not belong, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.]
