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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002

(2)The provisions of the Code of Criminal Procedure, Samvat 1989, relating to searches and seizures shall, so far as may be, apply to every search or seizure made under this Act.