Section 410 — Stolen property.

Property, the possession whereof has been transferred by theft, or by extortion, or by robbery, and property which has been criminally misappropriated or in respect of which 1 *** 2 ***criminal breach of trust has been committed, is designated as "stolen property", 3 [whether the transfer has been made, or the misappropriation or breach of trust has been committed, within or without 4 [India]]. But, if such property subsequently comes into the possession of a person legally entitled to the possession thereof, it then ceases to be stolen property.

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