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[Cites 0, Cited by 1] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(3) in The Customs Act, 1962

(3)Where any such magistrate has reasonable ground for believing that such person has any such goods secreted inside his body and the magistrate is satisfied that for the purpose of discovering such goods it is necessary to have the body of such person screened or X-rayed, he may make an order to that effect.