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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(5)(i) in The Orissa Escheats Act, 1979

(i)it shall be lawful for the Custodian to enter into possession and to assume the management of the property and also to make or cause to be made an inventory of the properties of the deceased;