Section 206 in The Jammu and Kashmir State Ranbir Penal Code, 1989
206. Fraudulent removal or concealment of property to prevent its seizure as forfeited or in execution.
- Whoever fraudulently removes, conceals, transfers or delivers to any person any property or any interest therein, intending thereby to prevent that property or interest therein from being taken as a forfeiture or in satisfaction of a fine, under a sentence which has been pronounced, or which he knows to be likely to be pronounced, by a Court of Justice or other competent authority, or from being taken in execution of a decree or order which has been made, or which he knows to be likely to be made by a Court of Justice in a civil suit, shall be punished with imprisonment of either description for a term which may extend to [two years] [Substituted by Act III of 1967.], or with fine, or with both.
