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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Tripura - Subsection

Section 74(1)(b) in The Bengal Excise Act, 1909

(b)as regards offences punishable under Section 46, Section 48, Section 52 or Section 53 of this Act-Any of the powers conferred upon Police Officers in respect of cognizable offences by clause first of sub-section (1), Section 45 and by Section 56 of the said Code;