Section 408 in The Jammu and Kashmir State Ranbir Penal Code, 1989
408. Criminal breach of trust by clerk or servant.
- Whoever, being a clerk or servant or employed as a clerk or servant, and being in any manner entrusted in such capacity with property, or with any dominion over property, commits criminal breach of trust in respect of that property, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
