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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(2)(c) in The Orissa Prohibition Act, 1956

(c)Officers to whom a Collector's warrant is directed or endorsed, and officers (other than Collectors) making arrests, searches and seizures under this Act, shall, for the purpose of the said provisions of the said Code, be deemed to be Police Officers.