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[Cites 0, Cited by 4] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(d) in The Armed Forces (Special Powers) Act, 1958

(d)enter and search without warrant any premises to make any such arrest as aforesaid or to recover any person believed to be wrongfully restrained or confined or any property reasonably suspected to be stolen property or any arms, ammunition or explosive substances believed to be unlawfully kept in such premises, and may for that purpose use such force as may be necessary.