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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Odisha - Subsection

Section 85(3) in The Bihar and Orissa Excise Act, 1915

(3)Officers to whom a Collector's warrant is directed or endorsed, and officers (other than Collectors) making arrests, searches or seizures under this Act, shall for the purpose of the said provisions of the said Code, be deemed to be Police Officers.