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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Tripura - Subsection

Section 73(1) in The Bengal Excise Act, 1909

(1)A Collector may without the order of a Magistrate investigate any offence punishable under this Act which a Court having jurisdiction over the local area within the limits of the Collector's jurisdiction would have power to inquire into or try under the provisions of Chapter XV of the Code of Criminal Procedure, 1898 (Act 5 of 1898), relating to the place of inquiry or trial.