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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Nagaland - Subsection

Section 47(4) in The Nagaland Excise Act, 1967

(4)Officers to whom a Collector's warrant is directed or endorsed, and officers other than Collectors making arrests, searches and seizures under Section 38 or Section 41 shall, for the purpose of the aforesaid provisions of the Code of Criminal Procedure, 1898 (5 of 1898) be deemed to be police officers.