Income Tax Department

Ministry of Finance, Government of India

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Section 406

Punishment for criminal breach of trust

Section

Section Number

406

Chapter

Act

Indian Penal Code, 1860

Year

Punishment for criminal breach of trust

Punishment for criminal breach of trust

Punishment for criminal breach of trust.

406. Whoever commits criminal breach of trust shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.

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