Section 239(g) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(g)persons accused of any offence under Chapter XII of the Ranbir Penal Code relating to counterfeit coin, and persons accused of any other offence under the said Chapter relating to the same coin, or of abetment of or attempting to commit any such offence ; and the provisions contained in the former part of this Chapter shall, so far as may be, apply to all such charges.
