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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(a) in The Punjab Excise Act, 1914

(a)issue a warrant for search of any place in which he has reason to believe that any intoxicant, still, utensil, implement, apparatus or materials, in respect which such offence has been, is being or is likely to be committed, are kept or concealed; and