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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(3) in The Punjab Lokpal Act, 1996

(3)The provisions of the Code of Criminal Procedure, 1973, relating to searches shall, so far as may be, apply to searches under this section subject to the modification that sub-section (6) of section 165 of the said Code shall have effect as if for the word "Magistrate" wherever it occurs, the words "Lokpal or any officer authorised by him" were substituted.