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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Karnataka - Subsection

Section 66(5) in Karnataka Agricultural Produce Marketing Act 1966

(5)The provisions of [section 100 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974)] [Substituted by Act 17 of 1980 w.e.f. 30.6.1979] shall so far as may be apply to a search under sub-section (4).