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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Bihar - Subsection

Section 84(2) in Bihar Excise Act, 1915

(2)A Magistrate to whom an accused person is forwarded under [Section 167 of the Code of Criminal Procedure 1973 (Act 2 of 1974) by a Collector or an Excise Officer empowered under Section 77, sub-section (2), may exercise the power conferred upon a Magistrate by the said Section 167.