Section 89(2)(m) in The Bihar and Orissa Excise Act, 1915

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

State of Odisha - Subsection

Section 89(2)(m) in The Bihar and Orissa Excise Act, 1915

(m)for the grant of compensation for loss of time to persons released by any Excise Officer under this Act on the ground that they have been improperly arrested, and to persons charged before a Magistrate with offences punishable under this Act and subsequently acquitted; and

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State of Odisha - Subsection

Section 89(2)(m) in The Bihar and Orissa Excise Act, 1915