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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Land Ports Authority of India (Lost Property) Regulations, 2015

(4)Insignificant value or of no value items such as empty pots, worn out old shoes or boots, unserviceable hats, rags, broken articles, etc., remaining unclaimed at the integrated check post or articles fetching no price shall be thrown away:Provided that in such cases, Manager and In-charge shall jointly record a certificate in the lost property register that the article was of no value.