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Citedby 191 docs - [View All]
State Of Orissa vs Ram Chander Agarwala Etc on 5 October, 1978
Nand Kishore And Anr. vs Emperor on 26 July, 1939
State Of Bombay vs Geoffrey Manners & Co. (No. 2) on 18 October, 1950
Teeka And Others vs State Of Uttar Pradesh on 15 February, 1961
Anil Kumar Biswas vs The State on 13 August, 1953

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[I.P.C.]
Central Government Act
Section 424 in The Indian Penal Code, 1860
424. Dishonest or fraudulent removal or concealment of property.- Whoever dishonestly or fraudulently conceals or removes any property of himself or any other person, or dishonestly or fraudulently assists in the concealment or removal thereof, or dishonestly releases any demand or claim to which he is entitled, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both. Of mischief