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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(2) in The Assam Excise Act, 2000

(2)Subject to such restrictions as the State Government may prescribe, a Collector or with the previous permission of a Collector but not otherwise, any other officer specially empowered under Section 42, may without reference to Magistrate and for reasons to be recorded by him in writing, stop further proceedings against any person concerned or supposed to be concerned in any offence which he has investigated.