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Union of India - Section

Section 16 in The Drugs (Control) Act, 1950

16. Powers of search and seizure

.Any person competent to investigate any offence under this Act may search any place in which he has reason to believe that an offence under this Act has been, or is being committed, and take possession of any stock of drugs in respect of which the offence has been or is being committed and the provisions of the [Code of Criminal Procedure, 1898 (5 of 1898] [[Now see the Code of Criminal Procedure,