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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(h) in The Evidence Act, 1977 (1920 A.D)

(h)A is accused of the dishonest misappropriation of property which he had found and the question is whether, when he appropriated it, he believed in good faith that the real owner could not be found.