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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(k) in Kerala Essential Articles Control Act, 1986

(k)for any incidental and supplementary matters including in particular the entering and search of premises, vehicles, vessels and aircraft, the seizure by a person authorised to make such search of any article in respect of which such person has reason to believe that a contravention of the order has been, is being or is about to be committed, the grant or issue of licences, permits or other documents, and the charging of fees therefor.