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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(2) in Abkari Act, 1 of 1077

(2)[ The provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), shall apply in so far as they are not inconsistent with the provisions of this Act, to all arrests searches and seizures made under this Act.] [Substituted for Sub-Sections 2 and 3 by Act 16 of 1997 with effect from 3-6-1997.]