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State of Kerala - Section

Section 36 in Abkari Act, 1 of 1077

36. Searches how to be made.

- All searches under the provisions of this Act shall be made in accordance with the provisions of the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974);] [Substituted by Act No. 16 of 1997.][Provided that the persons called upon to attend and witness such searches shall include at least two persons neither of whom is an Abkari, Police or Village Officer] [Added by Section 11 of Act L of 1112.].