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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(10) in Rajasthan Police Rules, 2008

(10)If any claim is made to any proceeds of unclaimed property to the Government and if such claim is established, whether wholly or in part, to the satisfaction of the Inspector General of Police Range or the Commissioner of Police as the case may be, the Government shall pay to the claimant the amount determined by the Inspector General of Police Range or the Commissioner of Police, as the case may be.