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[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 378(o) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(o)A is the paramour of Z's wife. She gives a valuable property, which A knows to belong to her husband Z, and to be such property as she has no authority from Z to give. If A takes the property dishonestly, he commits theft.