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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Tripura - Subsection

Section 81(1) in The Bengal Excise Act, 1909

(1)Save as in this Act otherwise expressly provided, the provisions of the Code of Criminal Procedure, 1898, relating to arrests, detentions in custody, searches, summonses, warrants of arrest, search-warrants and the production of persons arrested, shall apply, so far as my be, to arrests, detentions and searches made, summonses and warrants issued, and the production of persons arrested under this Act.