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[Cites 0, Cited by 2] [Section 17B] [Entire Act]

Union of India - Subsection

Section 17B(1) in Indian Criminal Law Amendment Act, 1908

(1)The District Magistrate, Commissioner of Police or officer taking possession of a notified place shall also take possession of all movable property found therein, and shall make a list thereof in the presence of two respectable witnesses.