Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Land Ports Authority of India (Lost Property) Regulations, 2015

(i)"lost property office" means any place specified by the Manager or In-charge of the land port for the safe keeping of the lost property and any reference to the delivery of the lost property to the lost property office means delivery to an officer at such an office;