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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Young Persons (Harmful Publications) Act, 1956

(2)Any magistrate of the first class may, by warrant, authorise any police officer not below the rank of sub-inspector to enter and search any place where any stock of harmful publications may be or may be resonably suspected to be, and such police officer may seize any publication found in such place if in his opinion it is a harmful publication.