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Bengal Presidency - Section

Section 79 in Bengal Excise Act, 1909

79. [ Execution of warrant. [Section 79 substituted by section 56 of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).]

- Any warrant issued by a Collector or a Magistrate under this Act may be executed by the Officer to whom the warrant is directed or by any other Officer selected by the Collector or the Magistrate for the purpose.]