Section 19 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
19. Provisions of the Code of Criminal Procedure, 1973 to apply to warrants, arrests, searches and seizures.
- The provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) shall apply, in so far as, they are not inconsistent with the provisions of this Act, to all warrants issued and arrests, searches and seizures made under this Act.
