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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978

(2)The provision of sections 102 and 103 of the Code of Criminal Procedure, Samvat 1989, relating to searches and seizures, shall so far as may be, apply to searches and seizures under this section.