Section 78(1)(a) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(1)(a) in Bihar Excise Act, 1915

(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 the [Code of Criminal Procedure, 1973 (Act 2 of 1974)] [Substituted by Act 6 of 1985.], and

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State of Jharkhand - Subsection

Section 78(1)(a) in Bihar Excise Act, 1915