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[Cites 0, Cited by 4] [Section 357(1)] [Section 357] [Entire Act]

Union of India - Subsection

Section 357(1)(d) in The Code of Criminal Procedure, 1973

(d)when any person is convicted of any offence which includes theft, criminal misappropriation, criminal breach of trust, or cheating, or of having dishonestly received or retained, or of having voluntarily assisted in disposing of, stolen property knowing or having reason to believe the same to be stolen, in compensating any bona fide purchaser of such property for the loss of the same if such property is restored to the possession of the person entitled thereto.