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[Section 378] [I.P.C.]
Central Government Act
Section 378(m) in The Indian Penal Code, 1860
(m) A, being on friendly terms with Z, goes into Z' s library in Z' s absence, and takes away a book without Z' s express consent for the purpose merely of reading it, and with the intention of returning it. Here, it is probable that A may have conceived that he had Z' s implied consent to use Z' s book. If this was A' s impression, A has not committed theft.