Section 16(2)(b) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(b) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

(b)if it appears to the excise officer that there is no sufficient evidence or reasonable ground of suspicion against the accused person, he shall release the accused person on his executing a bond, with or without sureties as the excise officer may direct, to appear, if and when so required, before the Magistrate having jurisdiction and shall make a full report of all the particulars of the case to his official superior.

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Union of India - Subsection

Section 16(2)(b) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955