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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(3)(b) in The Gujarat Khadi and Village Industries Act, 2006

(b)for recovering any such record or property to issue a search warrant and to exercise all such powers with respect thereto as may lawfully be exercised by the Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1973 (2 of 1974).