Section 74(1)(a) in Bengal Excise Act, 1909

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Bengal Presidency - Subsection

Section 74(1)(a) in Bengal Excise Act, 1909

(a)any of the powers conferred upon a Police Officer making an investigation, or upon an officer in charge of a police-station, by [sections 160 to 171 of me Code of Criminal Procedure, 1973 (2 of 1974),] [Substituted by section 2(8) of the West Bengal Finance Act, 1997 (West Bengal Act No. 5 of 1997) for the words, figures and brackets sections 166 to 171 of the Code of Criminal Procedure, 1973 (2 of 1974), which were earlier substituted by section 15 (a)(i) of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) (w.r.e.f. 1.4.1974) for the words, figures, letter and brackets sections 166 to 171 of the Code of Criminal Procedure, 1898 (V of 1898).] and,

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Bengal Presidency - Subsection

Section 74(1)(a) in Bengal Excise Act, 1909