Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 180B] [Entire Act] Union of India - Subsection Section 180B(iv) in The Railways (Second Amendment) Act, 2003 (iv)enter and search any premises or person and seize any property or document which may be relevant to the subject- matter of the inquiry. Disposal of persons arrested.
