Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
381	Theft by clerk or servant of property in possession of master
Description	Whoever, being a clerk or servant, or being employed in the capacity of a clerk or servant, commits theft in respect of any property in the possession of his master or employer, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.