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 67] [Entire Act] State of Tripura - Subsection Section 67(i) in The Bengal Excise Act, 1909 (i)arrest without warrant any person found committing an offence punishable under Section 46, Section 48, Section 52 or Section 53; and
