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[Cites 0, Cited by 3] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(1) in Rajasthan Excise Act, 1950

(1)Any officer of the Excise Department not below such rank as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may prescribe, may investigate into any offence punishable under this Act committed within the limits of the area in which such officer exercises jurisdiction.