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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(12) in The Bihar Prohibition Act, 1938

(12)Officer-in-Charge of a police station-"Officer-in-Charge of a police station" has the same meaning as in the [Code of Criminal Procedure, 1898, (V of 1898)] [Now, Code of Criminal Procedure, 1973 (Act 2 of 1974).] and includes any person invested with the powers of an officer in charge of a Police-station under Section 38;