Section 78(1)(b) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(1)(b) in Bihar Excise Act, 1915

(b)as regards offences punishable under section 47, section 49, section 55, or section 56 of this Act-any of the powers conferred upon Police Officers in respect of cognizable offences by clause first of sub-section (1) of section [41] [Substituted by Act 6 of 1985.] and by section[55] [ Substituted by Act 6 of 1985.] of the said Code, and the said portions of the said Code shall apply accordingly, subject to any restrictions or modifications prescribed by the State Government by the rule made under section 89, clause (o).

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State of Jharkhand - Subsection

Section 78(1)(b) in Bihar Excise Act, 1915