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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(Secondly) in The Indian Penal Code, 1860

(Secondly)— The property, whether movable or immovable, of himself or of any other person, against any act which is an offence falling under the definition of theft, robbery, mischief or criminal trespass, or which is an attempt to commit theft, rob­bery, mischief or criminal trespass.