Report No. 42
92. Amendment of section 204.-
In section 204 of the Code, after the word "document" wherever it occurs, the words "or other thing", shall be inserted.
93. Insertion of new section 207A.-
After section 207 of the Code, the following section shall be inserted, namely.-
"207A. Removal of attached property.-Whoever, knowing or having reason to believe that any movable property has been lawfully attached by the order of a Court of Justice, removes or interferes with such property otherwise than in accordance with law, shall, whether or not he was a party to the proceedings in which the order was made, be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both."
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