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

State of Kerala - Subsection

Section 56(9) in Kerala Police Act, 2011

(9)Where an unclaimed article had been sold in auction and later it is found that the actual owner had been wrongfully dispossessed of the article by another person and at the appropriate time he had reported that matter legally to the concerned authorities in time, the entire sale proceeds of such article shall be returned to the actual owner without deducting any amount as fees.