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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(3) in The Bihar and Orissa Excise Act, 1915

(3)When a direction is made by a Magistrate under Sub-section (1) or Sub-section (2) or by a Police Officer under Sub-section (2), such Magistrate or Police Officer shall forthwith inform the Collector of his action and of his reasons therefor.