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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(4)(b) in The Orissa Escheats Act, 1979

(b)where the property is of a perishable nature the Custodian may, for reasons to be recorded in writing, dispense with the notice under Sub-section (3) or with the publication of the notice under Clause (a) and may dispose of the property by public auction and keep the proceeds in deposit and may deal with such deposit as if it were property taken charge of under this section.