Section 38(4)(b) in The Assam Excise Act, 2000

[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(4)(b) in The Assam Excise Act, 2000

(b)seize, detain and carry away any excisable or other article which he has reason to believe to be liable to confiscation under this Act or any other law for the time being in force relating to the excise revenue or airy documents or other article which he has reason to believe may furnish evidence of the commission of an offence punishable under this Act or under the Assam Opium Prohibition Act, 1947 (Assam Act 23 of 1947), Assam Ganja and Bhang Prohibition Act, 1959 (Assam Act 21 of 1959) and Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985), and

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State of Assam - Subsection

Section 38(4)(b) in The Assam Excise Act, 2000