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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Himachal Pradesh - Subsection

Section 117(2) in The Himachal Pradesh Police Act, 2007

(2)Unclaimed property taken in custody, shall, with the approval of the District Superintendent of Police or Sub-Divisional Police Officer, be disposed off in such manner as may be prescribed, and proceeds shall be deposited into the Government Treasury after deducting the cost of transportation, storage and disposal of the property.