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

State of Rajasthan - Subsection

Section 8(2) in Rajasthan Police Rules, 2008

(2)If the unclaimed property or any part thereof, is subject to speedy and natural decay or consist of livestock, the officer in-charge of the police station shall furnish a report without delay to the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be and it shall forthwith be sold by auction under the orders of the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, and the proceeds thereof shall be credited to the Government account.