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Madras Presidency - Section

Section 31 in The Madras City Police Act, 1888

31. - Certain provisions of ode of Criminal Procedure, 1973, to apply

The provisions of Sections 457, 458 and 459 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), shall, as nearly as may be practicable, apply to all property seized or taken charge of by the Police.