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 25] [Entire Act] State of Odisha - Subsection Section 25(1) in The Orissa Luxury Tax Rules, 1995 (1)All searches and seizures under Section 12 or Section or Section 13 shall, as far as possible be made in accordance with the provisions of the Code of Criminal Procedure, 1973 ((2) of 1974).
