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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Mizoram - Subsection

Section 40(1) in The Mizoram Excise Act, 1973

(1)All officers- in-charge of police station shall take charge of and keep in safe custody, pending the orders of a Collector, or other officer empowered under Section 37 to investigate the case, all articles seized under this Act which may be delivered to them, and shall allow any Excise Officer who may accompany such articles to the police station or may be deputed for the purpose by an official superior to affix his seal to such articles and to take samples of and from them.