Section 28(7) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(7)The provisions of the Code of Criminal Procedure, 1973 shall, so far as may be, apply to the search or seizure under sub-clause (e) of clause (ii) of sub-section (4) as they apply to the search or seizure made under the authority of a warrant issued under section 94 of the said Code.
