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[Cites 0, Cited by 0] [Section 260(1)] [Section 260] [Entire Act]

Union of India - Subsection

Section 260(1)(iii) in The Code of Criminal Procedure, 1973

(iii)receiving or retaining stolen property, under Section 411 of the Indian Penal Code (45 of 1860), where the value of the property does not exceed [two thousand rupees] [Substituted by Act 25 of 2005, Section 23, for "two hundred rupees" (w.e.f. 23-6-2006).];