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Indian Telegraph Act, 1885 29A. Penalty If Any person, without due authority- (a) makes or issues any document of a nature reasonably calculated to cause it to be believed that the document has been issued by, or under the authority of, the Director-General of 5[Posts and Telegraphs], or (b) makes on any document any mark in imitation of, or similar to, or purporting to be, any stamp or mark of any telegraph office under the Director-General of 7[Posts and Telegraphs], or a mark of a nature reasonably calculated to cause it to be believed that the document so marked has been issued, by or under the authority of, the Director-General of 7[Posts and Telegraphs], he shall be punished with fine which may extend to fifty rupees.]    |
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