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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Tripura - Subsection

Section 71(1) in The Bengal Excise Act, 1909

(1)Every Officer of the Police, Excise and Salt, Customs and Land-revenue Departments shall be bound, subject to any rules made under Section 85, Clause (i), to give immediate information to an Excise Officer of all breaches of any of the provisions of this Act which may come to his knowledge.