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[Cites 0, Cited by 0] [Section 206(2)] [Section 206] [Entire Act]

Union of India - Subsection

Section 206(2)(a) in The Central Excise Act, 1944

(a)if the Central Excise Officer is of opinion that there is sufficient evidence or reasonable ground of suspicion against the accused person, he 210[shall, where the offence is non-cognizable, either admit him] to bail to appear before a Magistrate having jurisdiction in the case, or forward him in custody to such Magistrate;