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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(2) in Bombay Electricity Duty Act, 1958

(2)All searches made under sub-section (1) shall be made in accordance with the provisions of [the Code of Criminal Procedure, 1973.][7A. Appeal. - An appeal against the decision of the authority under sub-section (1) of section 4A shall lie to the State Government and such appeal shall be made within sixty days from the date of the decision.