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State Of Rajasthan vs Waman Narayan Gheeya And Ors. on 9 April, 2007
Premi Alias Prem Das vs State on 20 October, 1968
Haroon Mohamed Memon vs The State Of Maharashtra on 1 February, 1975
Jamil And Ors. vs State Of Rajasthan Through P.P. on 17 May, 2007
Emperor vs Bishan Singh And Anr. on 12 February, 1924

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[I.P.C.]
Central Government Act
Section 411 in The Indian Penal Code, 1860
411. Dishonestly receiving stolen property.-- Whoever dishonestly receives or retains any stolen property, knowing or having reason to believe the same to be stolen property, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.