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Indian Penal Code, 1860 412. Dishonestly receiving property stolen in the commission of a dacoity Whoever dishonestly receives or retains any stolen property, the possession whereof he knows or has reason to believe to have been transferred by the commission of dacoity, or dishonestly receives from a person, whom he knows or has reason to believe to belong or to have belonged to a gang of dacoits, property which he knows or has reason to believe to have been stolen, shall be punished with 152[imprisonment for life], or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.    |
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