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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(c) in The U.P. Government Estates Thekedari Abolition Rules, 1960

(c)A receipt for the books, accounts or other documents seized and taken into possession shall be given on the spot immediately after making the search, by the person seizing, to the person from whose possession they are seized.