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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(a) in Bihar Excise Act, 1915

(a)appoint an officer who shall, subject to such control as the State Government may direct, have the control of the administration of the Excise Department and the collection of the excise-revenue;