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

State of Jammu-Kashmir - Subsection

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

(k)Again, if A, having pawned his watch to Z, takes it out of Z's possession without Z's consent, not having paid what he borrowed on the watch, he commits theft, though the watch is his own property, inasmuch as he takes dishonestly.