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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in The West Bengal Prohibition Of Audio-Video Piracy Act, 2013

(2)An officer not below the rank of sub-inspector of police shall have the power to enter any land or premises to search and seize the duplicate copies of original work relating to cinematograph film and sound recording and other equipments, instruments, machineries used for the purpose of audio-video piracy.