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

State of Assam - Subsection

Section 43(3) in The Assam Excise Act, 1910

(3)For the purpose of the provisions of Section 166 of the Code of Criminal Procedure, 1898, the area to which an officer specially empowered under Section 52, sub-section (2) is appointed shall be deemed to be a police station, and such officer the officer-in-charge of such station.