Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(i) in Rajasthan Excise Act, 1950

(i)[ any offence punishable under this Act may be investigated into without the order of a Magistrate and any warrant issued by the Excise Commissioner or an Excise Officer duly empowered in this behalf under Section 46 may be executed by any officer selected for that purposes by the authority issuing the warrant;] [Substituted by Rajasthan Act 28 of 1961.]