Section 2(2) in Bronze Coin (Legal Tender) Act, 1918
(2)Every coin which is declared to be legal tender by sub-section (I) shall be deemed to be [Indian coin] [Substituted for "Queen's Coin" by A.L.O. 1950.] within the meaning of section 230 of the Indian Penal Code.[Explanation.- [Added by 3 A.L.O., 1956.] In this Act, 'Part A States and Part C States', means India except theterritories which, immediately before the 1st November, 1956, were comprised in Part B States.]
