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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2)(xiii) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002

(xiii)the manner in which the seizure of documents, records, objects, etc., shall be made and the manner in which seizure list shall be prepared and delivered to the person from whose custody such documents, records or objects were seized under sub-section (1) of section 30;