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State of Uttar Pradesh - Section

Section 121 in Rules under the United Provinces Excise Act, 1910

121. Conduct of prosecutions.

- An Excise Inspector, may with the permission of the Magistrate, under Section 495 of the Criminal Procedure Code, be deputed by the Collector to conduct the prosecution in cases under the Excise, Opium and Dangerous Drugs Laws when special circumstances render this desirable.