Section 89(2)(n) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(n) in The Bihar and Orissa Excise Act, 1915

(n)for prescribing restriction or modifications in the applications to Excise Officer of the provisions of the Code of Criminal Procedure, V of 1898, relating to powers of Police Officers which are referred ^o in Section 78, Sub-section (1) of this Act.

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State of Odisha - Subsection

Section 89(2)(n) in The Bihar and Orissa Excise Act, 1915