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State of Rajasthan - Section

Section 38 in The Rajasthan Police Act, 2007

38. Police officers to take charge of unclaimed property.

(1)It shall be the duty of every police officer to take charge of unclaimed property, and to furnish an inventory thereof to the Police Station having jurisdiction.
(2)The manner of disposal of such property shall be such as may be prescribed.Explanation: - For the purposes of this section "property" shall mean any movable property, property money or valuable security.