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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(9)(a) in Rajasthan Escheats Regulation Act, 1956

(a)The property in question is not of the nature to which this Act applies, he shall order the proceedings to be closed and the property to be allowed to remain with the person in whose possession it might then be, or if possession thereof has been taken under section 4, of section 6, to be restored to the person from whom possession was so taken, or