Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Assam - Subsection Section 23(3) in The Assam Gratuity Act, 1992 (3)The provisions of the Code of Criminal Procedure, 1973 shall, as far as may be, apply to any search or seizure, under sub-section (2) as they apply to any warrant issued under Section 93 of the said Code.
