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

State of Andhra Pradesh - Subsection

Section 17(1) in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018

(1)Gold, gold jewellery, silver and silver jewellery. - The valuables, namely, gold, gold jewellery, silver and silver jewellery shall be deposited in the Government of India Mints which shall credit the value of such property to the State Government.