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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tripura - Subsection

Section 74(2) in The Bengal Excise Act, 1909

(2)Subject to any restrictions prescribed by the Chief Commissioner a Collector, or an Excise Officer empowered under Section 73, sub-section (2), may without reference to a Magistrate, and for reasons to be recorded by him in writing, stop further proceedings against any person concerned, or supposed to be concerned, in any offence which he or any Excise Officer subordinate to him has investigated.