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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(22) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(22)Save as otherwise provided in this Section, every search and seizure made under this Section shall, as far as may be, carried on in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) relating to searches or seizures made under that Code.