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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Tripura - Subsection

Section 73(2) in The Bengal Excise Act, 1909

(2)Any other Excise Officer specially empowered in this behalf by the Chief Commissioner 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.