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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Bombay Presidency - Subsection

Section 30(3) in Bombay Police Act, 1951

(3)Nothing in this section shall be deemed to apply to any article which, under the Orders of the [Director-General and Inspector-General] or the Commissioner, as the case may be, has "become the property of the person to whom the same was furnished.