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State of Bihar - Section

Section 78 in The Bihar Prohibition And Excise Act, 2016

78. Power to investigate.

(1)Any excise officer may investigate any offence punishable under this Act.
(2)Any police officer, not below the rank of [Assistant Sub-Inspector] [Substituted 'Sub Inspector' by Bihar Act No. 10 of 2020.] may investigate any offence punishable under this Act.