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[Cites 0, Cited by 8] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(1) in The Code of Criminal Procedure, 1973

(1)Any officer-in-charge of a police station may, without a warrant, enter any place within the limits of such station for the purpose of inspecting or searching for any weights or measures or instruments for weighing, used or kept therein, whenever he has reason to believe that there are in such place any weights, measures or instruments for weighing which are false.