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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(2)(b) in The Assam Criminal Law (Amendment) Act, 1934

(b)the search of any place specified in the order which, in the opinion of the appropriate Government, has been, is being or is about to be used by such person for the purpose of doing any act, or committing any offence, of the nature described in sub-section (1).