(13)[ The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), relating to searches and seizure shall apply, so far as may be, to searches and seizure under sub-section (1) or sub-section (1-A).] [ Substituted by Act 41 of 1975, Section 35, for sub-Section (13) (w.e.f. 1.10.1975).]
