Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(3) in Presidency-towns Insolvency Act, 1909

(3)A search- warrant issued by the Court under section 59, sub- section (2), may be executed in the same manner and subject to the same conditions as a search- warrant for property supposed to be stolen may be executed under the said Code.