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[Cites 0, Cited by 0] [Section 80C] [Entire Act]

Bengal Presidency - Subsection

Section 80C(3) in The Calcutta Police Act, 1866

(3)The occupant of the place searched, or some person in his behalf, shall, in every instance, be permitted to attend during the search; and a copy of the list prepared under sub-section (2) signed by the said witnesses, shall be delivered to such occupant or person at his request.