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[Cites 0, Cited by 0] [Section 133A(4)] [Section 133A] [Entire Act]

Union of India - Subsection

Section 133A(4)(b) in Motor Vehicles Act, 1939

(b)with such assistance, if any, as he thinks fit, enter, inspect and search any premises which is in the occupation of a person who, he has reason to believe, has committed an offence under this Act or in which a motor vehicle in respect of which such offence has been committed is kept :