Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act] Union of India - Subsection Section 94(1)(c) in The Code of Criminal Procedure, 1973 (c)to take possession of any property or article therein found which he reasonably suspects to be stolen property or objectionable article to which this section applies,