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[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Assam - Subsection

Section 235(b) in Instructions Relating to Liquor

(b)They will exercise no direct control over the work of the Sub-divisional Excise staff, though they should bring to the notice of the Deputy Commissioner or Superintendent of Excise any good or bad work done by the Excise Officers in their sub-divisions. The travelling allowance bills of the sub- divisional Excise staff will be forwarded by the Sub-divisional Officers to the Deputy Commissioner.