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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Mineral Dealer's Rules, 2000

(2)The competent authority or authorised officer may search any place in which he has a reason to believe that an offence under these rules is being committed and seize any stock of mineral.