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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1)(b) in The Maharashtra Devdasi System (Abolition) Act, 2005

(b)the power to carry out or empower search of any premises where a women is or is believed to have been confined, for being dedicated as or on having been dedicated as a Devdasi or where the commission or preparation for the commission of an offence under this Act is or is believed to be going on, and the provisions of the Code of Criminal Procedure, 1973 relating to searches and seizures shall apply, as far as may be, to the searches and seizures under this sub-section.