Section 206(2)(b) in The Central Excise Act, 1944

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Union of India - Subsection

Section 206(2)(b) in The Central Excise Act, 1944

(b)if it appears to the Central Excise Officer that there is not sufficient evidence or reasonable ground of suspicion against the accused person 211[in respect of offence which is non-cognizable], he shall release the accused person on his executing a bond, with or without sureties as the Central Excise Officer may direct, to appear, if and when so required, before the Magistrate having jurisdiction, and shall make a full report of all the particulars of the case to his official superior.

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Union of India - Subsection

Section 206(2)(b) in The Central Excise Act, 1944