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Indian Telegraph Act, 1885 27. Telegraph officer fraudulently sending messages without payment If any telegraph officer transmits by telegraph any message on which the charge prescribed by the 16[Central Government], or by a person licensed under this Act, as the case may be, has not been paid, intending thereby to defraud the 20[Central Government] or that person, he shall be punished with imprisonment for a term which may extend to three years, or with fine, or with both.    |
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