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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(5) in Kerala Police Act, 2011

(5)The District Police Chief, may on satisfying the right of any person to the possession of the property specified in the proclamation, order the same to be released to him, after realizing the fees fixed for its seizure and custody:Provided that such order shall not in any manner affect the legal right of another person to recover such article partially or fully from the person who got possession of such article by such order.