Section 7(2) in The Poisons Act, 1919

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Union of India - Subsection

Section 7(2) in The Poisons Act, 1919

(2)The person to whom the warrant is directed may enter and search the place in accordance therewith, and the provisions of the [Code of Criminal Procedure, 1898 (5 of 1898)] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).], relating to search-warrants shall, as far as may be, be deemed to apply to the execution of the warrant.

[Gujarat].In its application to the State of Gujarat, in Section 7, in sub-S. (1), after the words the Commissioner of Police, insert and in area within the jurisdiction of the Commissioner of Police, Ahmedabad.Gujarat Government Gazette, dated 9-3-1961.

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Union of India - Subsection

Section 7(2) in The Poisons Act, 1919