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

State of Jammu-Kashmir - Subsection

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

(f)receiving or relating stolen property, under section 411 of the same Code, where the value of such property does not exceed [two hundred rupees] [Substituted by Act XLII of 1956 for 'fifty rupees'.] ;