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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988

(3)Before making a search under this section, the officer about to make it shall call upon one or more respectable persons of the locality in which the place is situate or of any other locality if no such inhabitant of the said locality is available or is willing to attend as witness to the search and the search shall be made in the presence of such witness.