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[Cites 0, Cited by 0] [Section 65] [Entire Act]

NCT Delhi - Subsection

Section 65(2) in The Delhi Excise Act, 2009

(2)Save as otherwise expressly provided in this Act, the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search, seizure, arrest, detention, summons and investigation shall apply, as far as may be, to all actions taken in these respects under this Act.