53A. [ Prohibition Officer deemed to be a Police Officer for certain purposes. [This section was inserted by section 2 of the Madras Prohibition (Second Amendment) Act, 1949 (Madras Act XLV of 1949).]
- A Prohibition Officer shall be deemed to be a Police Officer within the meaning and for the purposes of section 125 of the Indian Evidence Act, Central 1872,(Act I of 1872.)]
