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 599] [Entire Act] Union of India - Section Section 103 in The Code of Criminal Procedure, 1973 103. Magistrate may direct search in his presence. - Any Magistrate may direct a search to be made in his presence of any place for the search of which he is competent to issue a search-warrant.
