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[Cites 0, Cited by 5] [Section 181] [Entire Act]

Union of India - Subsection

Section 181(3) in The Code of Criminal Procedure, 1973

(3)Any offence of theft, extortion or robbery may be inquired into or tried by a Court within whose local jurisdiction the offence was committed or the stolen property which is the subject of the offence was possessed by any person committing it, or by any person who received or retained such property knowing or having reason to believe it to be stolen property.