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State of Jharkhand - Section

Section 63 in Bihar Excise Act, 1915

63. Penalty for contempt of Court.

- Every proceeding under this Act before a Collector or before any officer, of such rank as the State Government may, by notification prescribe, who is exercising powers of a Collector, shall be deemed to be a "judicial proceeding" within the meaning of section 228 of the Indian Penal Code (45 of 1860).