Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76] [Entire Act] State of Tripura - Subsection Section 76(1) in The Bengal Excise Act, 1909 (1)Articles seized under the warrant of the Collector, and unless security for their appearance before the Collector be taken, persons arrested under such a warrant, shall be produced before the Collector.
