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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(1) in The Assam Excise Act, 2000

(1)A Collector may without the order of a Magistrate, investigate any offence punishable under this Act which a Court having jurisdiction over the local areas within the limits of such Collector's jurisdiction would have power to inquire into or try under the provisions of Chapter XIII of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) relating to the place of inquiry or trial.