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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1) in Kerala Escheats and Forfeitures Act, 1964

(1)The Collector shall publish a notice in the Gazette inviting climants to prefer claims to the article sent to him by the police under section 12 within three months from the date of publication of the notice.