Section 17(3) in The Central Industrial Security Force Act, 1968
(3)Nothing in this section shall be deemed to apply to any article which, under the orders of the [Director-General,] [Substituted by Act 14 of 1983, Section 13 and Sch., for " Inspector-General" (w.e.f. 15.6.1983). ] has become the property of the person to whom the same was furnished.
