Section 10E in The Export (Quality Control And Inspection) Act, 1963
10E. Search and seizure to be made in accordance with the Code of Criminal Procedure 1973. [Inserted by Act 40 of 1984, Section 5 (w.e.f. 2.7.1984)]
The provisions of the Code of Criminal Procedure, 1973, relating to searches and seizures shall, so far as may be, apply to every search or seizure made under this Act.]
