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[Cites 0, Cited by 42] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(6) in The Code of Criminal Procedure, 1973

(6)The occupant of the place searched, or some person in his behalf, shall, in every instance be permitted to attend during the search, and a copy of the list prepared under this section, signed by the said witnesses, shall be delivered to such occupant or person.