Indian Penal Code, 1860

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Sections	Particulars
Chapter II	General Explanations
27	Property in possession of wife, clerk or servant
Description	When property is in the possession of a person's wife, clerk or servant, on account of that person, it is in that person's possession within the meaning of this Code. Explanation: A person employed temporarily or on a particular occasion in the capacity of a clerk or servant, is a clerk or servant within the meaning of this section.