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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Tripura - Subsection

Section 85(2)(o) in The Bengal Excise Act, 1909

(o)for prescribing restrictions or modifications in the application to Excise Officers of the provisions of the Code of Criminal Procedure, 1898 (Act 5 of 1898); relating to powers of Police Officers which are referred to in Section 74, sub-section (1) of this Act.