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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3) in Rajasthan Escheats Regulation Act, 1956

(3)From the proceeds of such sale shall be recovered the cost thereof, if any, and expenses till then incurred in the maintenance, management, safe custody and taking care of the property sold and the surplus shall be kept in deposit for a further period of one year from the date of sale.