Section 82(2) in Jammu and Kashmir Chit Funds Act, 2016
(2)The Registrar or officer authorised by him in this behalf, may apply for assistance to an officer incharge of a police station and take police officers to accompany and assist him in discharging his duties under sub-sections (1), (3) all searches under sub-section (1) shall be made in accordance with the provisions of the Code of Criminal Procedure, Samvat 1989.
