Section 20(5) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
(5)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), shall, so far as may be, apply to any search or seizure under this section as they apply to any search or seizure made under the authority of a warrant issued under section 94 of the said Code.
