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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3) in The Karnataka Treasure Trove Act, 1962

(3)If no such suit is instituted as aforesaid or if the claims of the plaintiff in all such suits are finally rejected, the Deputy Commissioner shall deliver the treasure subject to the provisions of section 14 to the finder.