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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Mizoram - Subsection

Section 42(4) in The Mizoram Excise Act, 1973

(4)Officers to whom a warrant issued by a Collector is directed or endorsed, and officers other than Collectors making arrest, searches and seizures under Section 33 or Section 36 shall, for the purposes of the provisions of the Code of Criminal Procedure, 1898, as applicable to the Union territory under the Administration of Justice Rules, be deemed to be police officers.