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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(3) in The Assam Excise Act, 2000

(3)For the purposes of the provisions of Section 166 of Code of Criminal Procedure, 1973 (Central Act 2 of 1974) which an officer specially empowered under sub-section (2) of Section 42 is appointed shall be deemed to be a Police Station, and such officer, the officer-in-charge of such station.