Section 8(2) in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
(2)The provisions of the Code of Criminal Procedure, Samvat 1989, shall, so far as may be, apply to any search or seizure under the Act as they apply to any search or seizure made under the authority of a warrant issued under section 98 of the said Code.
