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

State of Mizoram - Subsection

Section 38(3) in The Mizoram Excise Act, 1973

(3)For the purposes of the provisions of Section 166 of the Code of Criminal Procedure, 1898, as applicable to the Union territory under (he Administration of Justice Rules, the area to which an officer specially empowered under sub-section (2) of section 37 is appointed shall be deemed to be a police station, and such officer, the officer-in-charge of such station.