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

State of Uttar Pradesh - Subsection

Section 10(2)(v) in The United Provinces Cotton Pest Control Act, 1936

(v)enter and search without warrant any premises in which he has reason to believe that raw cotton or seed is being kept in contravention of this Act or the rules framed thereunder, provided that no such entry and search shall be made except by, or under the written authority of, an inspector who is a gazetted officer;