Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 14] [Entire Act] Union of India - Subsection Section 14(a) in The Indian Evidence Act, 1872 (a)A is accused of receiving stolen goods knowing them to be stolen. It is proved that he was in possession of a particular stolen article.
