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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 165(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(4)The provisions of this Code as to search warrants and the general provisions as to searches contained in section 102 and section 103 shall, so far as may be, apply to a search made under this section.