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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Jharkhand - Subsection

Section 80(3) in Bihar Excise Act, 1915

(3)When a person arrested is produced before an Excise Officer who has authority to release arrested persons on bail or on their own bond, or before an officer-in-charge of a police-station, such officer shall forward such person to, or take security for his appearance before, the Collector or the Excise Officer empowered under section 77, sub-section (3), to investigate the case.