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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

NCT Delhi - Subsection

Section 26(2)(a) in Delhi Police Act, 1978

(a)Any Metropolitan Magistrate and, for special reasons which shall be recorded in writing at the time the Commissioner of Police, Additional Commissioner of Police. Principal of the Police Training College or of the Police Training School or a Deputy Commissioner, Additional Deputy Commissioner or an Assistant Commissioner of Police may issue a warrant to search for and seize wherever they be found, any certificate, arms, accoutre-ments, clothing or other accessories not delivered under sub-section (1).