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[Cites 0, Cited by 0] [Section 32A] [Entire Act]

State of Maharashtra - Subsection

Section 32A(11) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(11)Without prejudice to the foregoing provisions, the provisions of the Code of Criminal Procedure, 1973, relating to search and seizure shall, so far as may be, apply to the searches and seizures under this section.