Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(1) in The Orissa Escheats Act, 1979 (1)When the Custodian, on any report or on his own information and after making such enquiry as may be prescribed, is satisfied that this Act applies to any property, he may take charge of such property.
