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Section 27. Property in possession of wife, clerk or servant.


When property is in the possession of a person's wife, clerk or servant, on account of that person, it is in that person's possession within the meaning of this Code.

Explanation.—A person employed temporarily or on a particular occasion in the capacity of a clerk or servant, is a clerk or servant within the meaning of this section.

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Related judgement on Section 27. Property in possession of wife, clerk or servant.