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Citedby 58 docs - [View All]
The State vs B.K. Pal Choudhury on 19 March, 1959
S.J. Singh And Anr. vs State Of Gujarat And Ors. on 4 August, 1992
Shabir Hussein Bholu vs State Of Maharashtra on 28 September, 1962
Prem Kumar Singh & Ors vs State Of Bihar on 2 May, 2012
Savalabhai vs State on 14 July, 2010

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[I.P.C.]
Central Government Act
Section 479 in The Indian Penal Code, 1860
479. 1[ Property mark.-- A mark used for denoting that movable property belongs to a particular person is called a property mark.