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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 103(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)Before making a search under this Chapter, the officer or other person about to make it shall call upon two or more respectable inhabitants of the locality in which the place to be searched is situate to attend and witness the search and may issue an order in writing to them or any of them so to do.