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[Cites 0, Cited by 0] [Section 47C] [Entire Act]

Bengal Presidency - Subsection

Section 47C(3) in The Calcutta Suburban Police Act, 1866

(3)The occupant of the place searched or some person in his behalf, shall, in very instance, be permitted to attend during the search; and a copy of the list prepared under sub-section (2), signed by the said witnesses, shall be delivered to such occupant or person at his request.