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[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 378(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)A puts a bait for dogs in his pocket, and thus induces Z's dog to follow it. Here, if A's intention be dishonestly to take the dog out of Z's possession without Z's consent, A has committed theft as soon as Z's dog had begun to follow A.