(4)Save as otherwise provided in this section, every search [or seizure] [ Inserted by Act 31 of 1965, Section 26 (w.e.f. 15.10.1965).] made under this section shall be carried out in accordance with the provisions of the [Code of Criminal Procedure, 1898 (5 of 1898)] [ Now see the Code of Criminal Procedure, 1973 (2 of 1974).] relating to searches [or seizure] [ Inserted by Act 31 of 1965, Section 26 (w.e.f. 15.10.1965).] made under that Code.]
