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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(2)(a) in Gold (Control) Act, 1968

(a)such sample shall be restored to the person from whom it was taken after the purpose for which it was taken has been carried out but if such person fails to take delivery of the sample within three months from the date on which it was proposed to be returned to him, it may be disposed of in such manner as the Administrator may direct;