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Coinage Act, 2011 Chapter IV Diminished, Defaced and Counterfeit Coins 9. Power to certain persons to cut diminished or defaced coins. 1. Where any coin which has been minted and issued by or under the authority of the Government is tendered to any person authorised by it to act under this section, and such person has reason to believe that the coin a. has been diminished in weight so as to be more than such per cent. below standard weight as provided in section 5; or b. has been defaced,he shall, by himself or through another person, cut or break the coin. 1. 2. A person cutting or breaking coin under the provisions of clause (a) of sub-section (1) shall receive and pay for the coin at its face value. 3. A person cutting or breaking coin under the provisions of clause (b) of sub-section (1) shall observe the following procedure, namely: a. if such person has reason to believe, that the coin has been fraudulently defaced, he shall return the pieces to the person tendering the coin, who shall bear the loss caused by such cutting or breaking; b. if such person has reason to believe, that the coin has not been fraudulently defaced, he shall receive and pay for the coin at its face value.    |
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