Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 6(5)] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(5)(ii) in The Orissa Escheats Act, 1979 (ii)any person in possession of the property shall deliver the same to the Custodian ;