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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of West Bengal - Subsection

Section 6A(6) in The Bengal Money-Lenders Act, 1940

(6)[ Any search or seizure made under sub-section (5) shall be in accordance with the provisions of the Code of Criminal Procedure, 1973.] [Sub-sections (5) and (6) inserted by W.B. Act 4 of 1981, w.e.f. 2.2.1981.]