Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 26] [Section 49] [Entire Act] State of Rajasthan - Subsection Section 49(2) in Rajasthan Excise Act, 1950 (2)Nothing in Section 438 of the Code shall applying in relation to any case involving the arrest of any person on an accusation of having committed an offence punishable under the proviso to Section 54, or under Sections 54B, 54D or 56 of this Act.
