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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(4) in Kerala Police Act, 2011

(4)The District Police Chief shall issue a proclamation, specifying the details of the articles undertaken in charge under sub-section (1), requiring any person who may raise a claim thereon to appear before the officer specified in the proclamation within thirty days from the date of such proclamation and to establish his claim.