Section 418 in The Jammu and Kashmir State Ranbir Penal Code, 1989
418. Cheating with knowledge that wrongful loss may ensure to person whose interest offender, is bound to protect.
- Whoever cheats with the knowledge that he is likely thereby to cause a wrongful loss to a person whose interest in the transaction to which the cheating relates, he was bound either by law, or by legal contract, to protect, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
