Section 89(2)(m) in Bihar Excise Act, 1915

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State of Bihar - Subsection

Section 89(2)(m) in Bihar Excise Act, 1915

(m)for the grant of compensation for loss of time to persons released by any Excise Officer under this Act on the ground that they have been improperly arrested and to persons charged before a Magistrate with offences punishable under this Act and subsequently acquitted; and (n) for prescribing restrictions or modifications in the application to Excise Officers of the provisions of the Code of Criminal Procedure [1973 (Act 2 of 1974)] [Substituted by Act 6 of 1985.] relating to powers of Police Officers which are referred to in Section 78, sub-section (1) of this Act.

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State of Bihar - Subsection

Section 89(2)(m) in Bihar Excise Act, 1915