(2)[The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) shall, as far as may be, apply to any search or seizure under this Act as they apply to any search or seizure made under the authority of a warrant issued under section 94 of the said Code.] [ Substituted by Act 24 of 1977, Section 6, for sub-S. (2) (w.e.f. 2.8.1977).]
