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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(2)(b) in The Bengal Criminal Law Amendment Act, 1930

(b)the search of any place specified in the order which in the opinion of the State Government has been, is being, or is about to be used by such person, for the purpose of doing any act, or committing any offence, of the nature described in sub-section (1).