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Passports Act, 1967 14. Power of search and seizure (1) Any officer of customs empowered by a general or special order of the Central Government in this behalf and any 10[officer of police or emigration officer] not below the rank of a sub-inspector may search any place and seize any passport or travel document from any person against whom a reasonable suspicion exists that he has committed any offence punishable under section 12. (2) The provisions of the 12[Code of Criminal Procedure, 1973 (2 of 1974)] relating to searches and seizures shall, so far as may be, Apply to searches and seizures under this section.    |
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