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Emigration Act, 1983 35. Power to search, seize and detain persons, conveyance etc .- All the powers for the time being conferred by the Customs Act, 1962 (52 of 1962), on officers of customs with regard to the searching and detention of persons, vessels or aircraft or any other conveyance, or seizure of any document or thing or arrest of any person or otherwise for the purpose of prevention or detection of any offence under that Act or for apprehending a person suspected to have committed any offence under that Act may be exercised for the purpose of prevention or detection of any offence under this Act or for apprehending a person suspected to have committed any offence under this Act, by- any such officer of customs, or the Protector General of Emigrants a Protector of Emigrants, or an officer in charge of an emigration check-post.    |
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