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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Escheats Regulation Act, 1956

(3)The court may, pending the disposal of the application, appoint an administrator for the possession, safe custody, due care, maintenance and management of the property forming the subject matter of the application.