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[Cites 0, Cited by 5] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2) in Rajasthan Excise Act, 1950

(2)Every Excise Officer as aforesaid may seize any thing found in such place which he has reason to believe to be liable to confiscation under this Act, and may detain and search and if he thinks proper, arrest any person found in such place whom he has reason to believe to be guilty of such offence as aforesaid.