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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Tripura - Subsection

Section 80(2) in The Bengal Excise Act, 1909

(2)A Magistrate to whom an accused person is forwarded under Section 167 of the Code of Criminal Procedure, 1898 (Act 5 of 1898), by a Collector or an Exercise Officer empowered under Section 73, Sub-section (2), may excise the powers conferred upon a Magistrate by the said Section 167.