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State of Kerala - Section

Section 58 in Kerala Police Act, 2011

58. Police to keep registers in respect of missing properties.-

Any Station House Officer who receives any credible information that any valuable property or security belonging to any person is lost, such officer may on satisfying that the value and the nature of the missing property justifies such a procedure, record the information in a register maintained for that purpose and may cause enquires as may be reasonably necessary to locate the property and give, to those who demand so, a certificate recording the said loss.