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[Cites 0, Cited by 0] [Section 15(7)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(7)(ii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(ii)On receipt of the application under sub-clause (i) the magistrate may authorise any Police Officer not below the rank of Sub-Inspector to enter and search any place where the records and property are kept or likely to be kept and to seize them and handover possession thereof to the Collector or the person authorised by him as the case may be.