Section 306 — Theft by clerk or servant of property in possession of master.

Bharatiya Nyaya Sanhita, 2023
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.

Official Hindi (PDF) ↗

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