Section 89(2)(n) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Jharkhand - Subsection

Section 89(2)(n) in Bihar Excise Act, 1915

(n)for prescribing restrictions or modifications in the application to Excise Officers of the provisions of the Code of Criminal Procedure [1973 (Act 2 of 1974)] [Substituted by Act 6 of 1985.] relating to powers of Police Officers which are referred to in section 78, sub-section (1) of this Act.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 89(2)(n) in Bihar Excise Act, 1915