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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(5) in Rajasthan Police Rules, 2008

(5)The District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, or any officer authorized by him, may at his discretion, before making any order under sub-rule (4), take such security as he may think proper from the person to whom the said property is to be delivered and to recover the whole or any part of the same from the person to whom it may have been delivered pursuant to such order.