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

State of Jammu-Kashmir - Subsection

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

(a)A commits theft on property in Z's possession; and, while committing this theft, he has a loaded pistol under his garment, having provided this pistol for the purpose of hurting Z, in case Z should resist. A has committed the offence defined in this section.