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Citedby 222 docs - [View All]
Subramoniam vs Deputy Inspector-General Of ... on 27 June, 1963
Salim, S/O. Muhammed vs Kerala State Represented By The on 15 December, 2009
Selvaraj S/O. Subramanian, ... vs State on 28 May, 2010
Selvakani @ Selvakumar vs State Of Kerala, (S.I. Of Police on 6 November, 2009
Gopi, S/O. Narayana Panicker vs State Of Kerala, Represented By on 16 July, 2010

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[I.P.C.]
Central Government Act
Section 461 in The Indian Penal Code, 1860
461. Dishonestly breaking open receptacle containing property.-- Whoever dishonestly or with intent to commit mischief, breaks open or unfastens any closed receptacle which contains or which he believes to contain property, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.