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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7) in Handlooms (Reservation of Articles For Production) Rules, 1986

(7)[ (a) The authorized officer, after search and seizure, shall as soon as possible report the matter to the officer incharge of the local police station having jurisdiction to investigate the case.
(b)The authorized officer shall also report the matter to the Central Government or the State Government as the case may be explaining the action taken by him.]