| Sections | Particulars |
|---|---|
| Chapter XVII | Of Offences Against Property |
| 413 | Habitually dealing in stolen property |
| Description | Whoever habitually receives or deals in property which he knows or has reason to believe to be stolen property, shall be punished with 152[imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine. |
86540
103860
630
114
59824