(4)Save as otherwise provided in this section, every search [or seizure] [Inserted by Act 65 of 1960, Section 73 (w.e.f. 28.12.1960). ] [made under this section shall be carried out in accordance with the provisions of the Code of Criminal Procedure, 1898 (5 of 1898) relating to searches or seizures made under that Code.] [Inserted by Act 65 of 1960, Section 73 (w.e.f. 28.12.1960). ]Investigation
