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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(ii) in Rajasthan Excise Act, 1950

(ii)whenever and excise officer makes any arrest, seizure or search he shall within 24 hours thereafter make a full report of all the particulars of the arrest, seizure of search to his immediate official superior, and shall, unless bail be accepted under Section 49 take or send the person arrested and the article seized with all convenient dispatch to a Magistrate for trial.