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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(1) in The Orissa Urban Police Act, 2003

(1)It shall be the duty of every police officer to take temporary charge -
(a)of all unclaimed property found by, or made over to, him; and
(b)of all property found lying in any public street, if the owner or person in charge of such property, on being directed to remove the same, refuses or fails to do so.