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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(4) in The Goa Excise Duty Act, 1964

(4)Every person arrested under this section for an offence which is bailable shall be admitted to bail by such officer as aforesaid if sufficient bail be tendered for his appearance before a Magistrate or an Excise Officer.] [Sub-section 3 and 4 inserted by Amendment Act 9 of 1981.]