(4)An income-tax authority acting under this section shall, on no account, remove or cause to be removed from the place wherein he has entered, ] [Substituted by Act 41 of 1975, Section 37, for Section 133-A (w.e.f. 1.10.1975).] [* * *] [ Certain words omitted by Act 20 of 2002, Section 58 (w.e.f. 1.6.2002).][any cash, stock or other valuable article or thing.
