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Handlooms (Reservation of Articles for production) Act, 1985

9. Search and seizure to be made in accordance with the Code of Criminal Procedure, 1973. -

The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) relating to searches and seizures shall, so far as may be, apply to every search or seizure made under this Act.



Handlooms (Reservation of Articles for Production) Act, 1985 Back




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