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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Tripura - Subsection

Section 81(3) in The Bengal Excise Act, 1909

(3)Officers to whom a Collector's warrant is directed or endorsed, and officers (other than Collectors) making arrests, searches or seizures under this Act, shall, for the purposes of the said provisions of the said Code, be deemed to be Police Officers.