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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bengal Presidency - Subsection

Section 13(1) in The Bengal Opium Smoking Act, 1932

(1)A Collector may, without the order of a Magistrate, investigate any offence punishable under this Act , which a Court having jurisdiction over the local area within the limits of the Collector’s jurisdiction would have power to try.