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State of Assam - Section

Section 13 in Assam Ganja and Bhang Prohibition Act, 1958

13. Mode of executing warrants, etc.

- The provisions of the Code of Criminal Procedure, 1898 (Act 5 of 1898), shall, in so far as they are applicable, apply to the execution of warrants and making of searches, arrests, and seizure under this Act.