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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 98(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)to take possession of any property, documents, seals, stamps or coins therein found which he reasonably suspects to be stolen, unlawfully obtained, forged, false or counterfeit, and also of any such instruments and materials or of any such obscene objects as aforesaid ; and