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[Cites 0, Cited by 0] [Section 545(1)] [Section 545] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 545(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)when any person is convicted of any offence which includes theft, criminal misappropriation, criminal breach of trust, or cheating, or of having dishonestly received or retained or of having voluntarily assisted in disposing of stolen property knowing or having reason to believe the same to be stolen in compensating any bona fide purchaser of such property for the loss of the same if such property is restored to the possession of the person entitled thereto.