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State of Assam - Section

Section 77 in The Assam Excise Act, 2000

77. Contempt of Court.

- Every proceeding under this Act, before a Collector shall be deemed to be a judicial proceeding within the meaning of Section 228 of the Indian Penal Code (Central Act 45 of 1860) and the Collector engaged in such proceedings shall be deemed to be a Revenue Court within the meaning of Section 345 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).