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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(4)(a) in Bihar and Orissa Excise Rules, 1919

(a)Section 74 (power to search without a warrant); Section 77, subsection (2) (investigation of offences) so far as it relates to the investigation of offences punishable under Section 4, Section 49, Section 55 or Section 56; Section 78, sub-section (2) (stopping of proceedings) Section 79, sub-section (5) (release of persons on bail or on their own bond); and Section 87, clause (a) (complaints or reports to Magistrate)-Police officers not below the rank of an officer in charge of a police station;