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State of Uttarakhand - Section

Section 46 in The Uttarakhand Police Act, 2007

46. Police officers to take charge of unclaimed property not being a case property.—

It shall be the duty of every police officer to take charge of all unclaimed moveable property and to furnish an inventory thereof to the Superintendent of Police, who shall be competent for the disposal of the same in the manner prescribed and shall keep the concerned court, having competent jurisdiction, fully informed in this regard.