Section 27 in The Jammu and Kashmir State Ranbir Penal Code, 1989
27. Property in possession of wife, clerk or servant.
- When property is in the possession of a person's wife, clerk or servant, on account of that person, it is in that person's possession within the meaning of this Code.Explanation. - A person employed temporarily or on a particular occasion in the capacity of a clerk or servant, is a clerk or servant, within the meaning of this section.
