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[Cites 0, Cited by 0] [Section 17B] [Entire Act]

State of Maharashtra - Subsection

Section 17B(3) in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975

(3)All other articles specified in the list shall be delivered to the person whom the Commissioner of Police or District Magistrate, as the case may be, considers to be entitled to possession thereof, or, if no such person is found, shall be disposed of in such manner as he may direct.