(d)"the last of the authorisations" shall be deemed to have been executed,—(i)in the case of search, on the conclusion of search as recorded in the last panchnama drawn in relation to any person in whose case the warrant of authorisation has been issued, irrespective of whether or not any seizure is recorded in such panchnama;(ii)in the case of requisition, on the actual receipt of the books of account or other documents or assets by the Authorised Officer;
