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[Cites 0, Cited by 0] [Section 382] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 382(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)A picks Z's pocket, having posted several of his companions near him, in order that they may restrain Z, if Z should perceive what is passing and should resist, or should attempt to apprehend A. A has committed the offence defined in this section.