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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(3) in Gujarat Money-Lenders Act, 2011

(3)Save as otherwise provided in this section, every' search or seizure made under this section shall be carried out in accordance with the provisions of the Code of Criminal Procedure, 1973,(2 of 1974) relating to searches or seizures made under that Code.