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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Mizoram - Subsection

Section 38(2) in The Mizoram Excise Act, 1973

(2)Subject to such restrictions as may be prescribed, a Collector or, with the previous permission of the Collector but not otherwise, any other officer specially empowered under Section 37 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.