Section 15(7) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(7)[ The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1973 (No. 2 of 1974) relating to search and seizures shall so far as may be apply to searches and seizures under this section] [Inserted by M.P. Act No. 16 of 1990 (w.e.f. 21-8-1990).].
