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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(6) in The Land Ports Authority of India (Lost Property) Regulations, 2015

(6)Any person whose property has been disposed of under these regulations, shall upon proper verification, be entitled to receive the proceeds of the sale, if any, after deduction of reasonable expenses, which shall not exceed 33 percent of the sale proceeds of the item found and auctioned by the Authority or by its appointed agency.