Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bombay Presidency - Section

Section 30 in The Bombay Drugs (Control) Act, 1959.

30. Procedure for search and seizure.

The provisions of the Code of Criminal Procedure, 1898, shall, so far as may be applicable, apply to any search or seizure under this Act as they apply to any search or seizure made under the authority of a warrant issued under section of that Code.