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

Bengal Presidency - Subsection

Section 85(2)(n) in Bengal Excise Act, 1909

(n)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