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State of Jammu-Kashmir - Section

Section 380 in The Jammu and Kashmir State Ranbir Penal Code, 1989

380. Theft in dwelling house, etc.

- Whoever commits theft in any building, tent or vessel, which building, tent or vessel is used as a human dwelling, or used for the custody of 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.