Section 18 — Searches and arrests how to be made.
The Central Excise Act, 1944
All searches made under this Act or any rules made thereunder and all arrests made under this Act shall be carried out in accordance with the provisions of the Code of Criminal Procedure, 1898 (5 of 1898) 2 , relating respectively to searches and arrests made under that Code.Open in Lexace · Ask the AI about this section
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