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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Mizoram - Subsection

Section 37(2) in The Mizoram Excise Act, 1973

(2)Any other Excise Officer when specially empowered in this behalf by the Administrator in respect of all or any specified class of offences punishable under this Act, may, without the order of Magistrate, investigate any such offence which a Court having jurisdiction over the local area to which such officer is appointed would have power to inquire into or try under the aforesaid provisions.