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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(2) in Kerala Police Act, 1960

(2)The Inspector-General or any Magistrate may issue a warrant to search for and seize, wherever they may be found, any certificate, arms or accoutrements, clothing or other necessary articles not delivered up as required by sub-section (1). Every warrant so issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898.