Income Tax Department

Ministry of Finance, Government of India

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Section 407

Criminal breach of trust by carrier, etc

Section

Section Number

407

Chapter

Act

Indian Penal Code, 1860

Year

Criminal breach of trust by carrier, etc

Criminal breach of trust by carrier, etc

Criminal breach of trust by carrier, etc.

407. Whoever, being entrusted with property as a carrier, wharfinger or warehouse-keeper, commits criminal breach of trust, in respect of such property, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.

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