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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tripura - Subsection

Section 74(3) in The Bengal Excise Act, 1909

(3)For the purposes of Section 156 of the Code of Criminal Procedure, 1898, the area to which an Excise Officer empowered under Section 73, sub-section (2), is appointed shall be deemed to be a police-station and such Officer shall be deemed to be the officer in-charge of such station.