Section 213(5)(iii) in The Motor Vehicles Act, 1988

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Union of India - Subsection

Section 213(5)(iii) in The Motor Vehicles Act, 1988

(iii)where the search is made without a warrant, the Gazetted Officer concerned shall record in writing the grounds for not obtaining a warrant and report to his immediate superior that such search has been made;

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Union of India - Subsection

Section 213(5)(iii) in The Motor Vehicles Act, 1988