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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(e) in Kerala Anti-Social Activities (Prevention) Act, 2007

(e)'counterfeiter' means any person who knowingly and wilfully makes, stocks or distributes counterfeit coins or currency or valuable security defined in section 30 of the Indian Penal Code (Central Act 45 of 1860) and includes a person who knowingly abets any such activities;