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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

Bengal Presidency - Subsection

Section 74(1)(b) in Bengal Excise Act, 1909

(b)as regards offences punishable under section 46, [section 46A, section 46AA,] [Substituted by section 21 of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012) for the word, figures and letter section 46A, which were earlier inserted by section 18 of the Bengal Excise (Amendment) Act, 1979 (West Bengal Act No. 12 of 1979).] section 48, section 52 or section 53 of this Act- any of the powers conferred upon Police Officers in respect of cognizable offences [by clause (a) of sub-section (1) of section 41 and by section 55 of the said Code;] [Substituted by section 1 5(a)(ii) of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) (w.r.e.f. 1.4.1974) for the words, figures and brackets by clause first of sub-section (1) of section 54 and by section 56 of the said Code.]