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[Cites 0, Cited by 0] [Section 268(3)] [Section 268] [Entire Act]

State of Gujarat - Subsection

Section 268(3)(b) in The Gujarat Panchayats Act, 1993

(b)for recovering any such record or property to issue a search warrant and to exercise all such powers with respect thereto as may lawfully be exercised by a Magistrate under the provisions of Chapter 7 of the Code of Criminal Procedure, 1973,