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[Cites 0, Cited by 0] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(2) in Delhi Motor Vehicles Rules, 1993

(2)The person incharge of the office of the permit holder of the vehicle or the permit holder himself, as the case may be, shall keep these articles lying with him for a period of seventy-two hours and if during that period nobody claims them, the property shall be deposited at the nearest police station as unclaimed property.