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

State of Bihar - Subsection

Section 74(1) in The Bihar Prohibition And Excise Act, 2016

(1)Any of the officers mentioned in Section-73 may arrest or detain, without warrant, any person and/or any vehicle, animal, means of conveyance, at any time of day and night, found committing an offence or attempting to commit an offence punishable under any provision of this Act.