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[Cites 0, Cited by 0] [Section 144(3)] [Section 144] [Entire Act]

State of Himachal Pradesh - Subsection

Section 144(3)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)for recovering any such record or articles issue a search warrant and exercise all such powers with respect thereto as may lawfully be exercised by a Magistrate under the Provisions of Chapter VII of the Code of Criminal Procedure, 1973 (2 of 1974).