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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Mizoram - Subsection

Section 37(1) in The Mizoram Excise Act, 1973

(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 area within the limits of the jurisdiction of such Collector would have power to enquire into or try under the provisions of Chapter XV of the Code of Criminal Procedure, 1898 as applicable to the Union territory under the Administration of Justice Rules, relating to the place of inquiry or trial.