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[Cites 0, Cited by 4] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(a) in Rajasthan Excise Act, 1950

(a)Issue a warrant for the search of any place in which he has reason to believe that any excisable article or any utensil implement, apparatus or materials in respect of which such offence has been is being or is likely to be committed are kept or concealed, and