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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(3) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(3)A receipt for the books, accounts or other documents seized and taken into possession shall be given on the spot immediately after making the search by the person seizing to the person from whose possession they are seized.