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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(a) in The Indecent Representation of Women (Prohibition) Act, 1986

(a)the manner in which the seizure of advertisements or other articles shall be made, and the manner in which the seizure list shall be prepared and delivered to the person from whose custody any advertisement or other article has been seized;