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[Cites 0, Cited by 0] [Section 92(3)] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(3)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(b)for recovering any such record or articles issue a search warrant and exercise all such powers with respect thereto as may lawfully be exercised by a Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1973 (No. 2 of 1974).