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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(4) in The Assam Excise Act, 1910

(4)Officers to whom a Collector's warrant is directed or endorsed, and officers other than Collectors making arrests, searches and seizures under Section 3 or Section 41 shall, for the purpose of the aforesaid provisions of the Code of Criminal Procedure, 1898 be deemed to be police officers.