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[Cites 0, Cited by 0] [Section 260(1)] [Section 260] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 260(1)(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(d)theft, under section 379, 380 or 381 of the same Code, where the value of property stolen does not exceed [two hundred rupees] [Substituted by Act XLII of 1956 for 'fifty rupees'.] ;