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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2)(i) in Andhra Pradesh Sandal Wood Possession Rules, 1969

(i)has been or might be addressed, would not produce, document or thing as required by such requisition or order, or where the inspecting officer considers that the purpose of these Rules will be served by a general search or inspection, he may if he is competent search by himself or obtain a search warrant under Section 12(1) (b)