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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984

(3)The provisions of the Code of Criminal Procedure 1973 (Central Act 2 of 1974) relating to searches and seizures shall apply, so far as may be, to searches and seizures under sub-section (1).