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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(2) in The Assam Excise Act, 1910

(2)Subject to such restrictions as the State Government may prescribe, a Collector or with the previous permission of a Collector but not otherwise, any other officer specially empowered under Section 32 may, without reference to a Magistrate and for reasons to be recorded by him in writing, stop further proceedings against any person concerned or supposed to be concerned in any offence which he has investigated.