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[Cites 0, Cited by 0] [Section 145N] [Entire Act]

State of Gujarat - Subsection

Section 145N(4) in The Gujarat Co-Operative Societies Act, 1961

(4)Any police officer may take such steps and use such force, as may be reasonably necessary for preventing any contravention of the provisions of sub-section (1) and may seize any apparatus used for used contravention.