Section 4F in Imports and Exports (Control) Act, 1947
4F. [ Search and seizure to be made in accordance with the Code of Criminal Procedure, 1973. [Inserted by Act 12 of 1976, Section 3.]
- The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), relating to searches and seizures, shall, so far as may be, apply to every search or seizure made under this Act.]
