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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jharkhand - Subsection

Section 77(2) in Bihar Excise Act, 1915

(2)Any other Excise Officer specially empowered in this behalf by the State Government in respect of all or any specified class of offences punishable under this Act may, without the order of a Magistrate, investigate any such offence which a Court having jurisdiction over the local area to which such officer is appointed would have power to inquire into or try under the aforesaid provisions.