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[Cites 0, Cited by 4] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(1) in The Code of Criminal Procedure, 1973

(1)Whenever any place liable to search or inspection under this Chapter is closed, any person residing in, or being in charge of, such place, shall, on demand of the officer or other person executing the warrant, and on production of the warrant, allow him free ingress thereto, and afford all reasonable facilities for a search therein.