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Madras Presidency - Section

Section 65 in The Madras City Police Act, 1888

65. - Penalty for possession of property believed to have been stolen

Whoever is found in possession or is proved to have been in possession of anything which there is reason to believe to be stolen property or property fraudulently obtained and for the possession of which he fails satisfactorily to account, shall be liable on conviction to fine not exceeding one hundred rupees or to imprisonment not exceeding three months.