Section 10 in Meghalaya Excise (Amendment) Act, 1974
10. Amendment of Section 49 of the principal Act.
- In Section 49 of the principal Act-(i)in sub-section (3) between the words and punctuation "prescribes" and "shall" the words "and any other officer or person as the State Government may, by order, specified in this behalf" shall be inserted followed by a comma "(,)" ;(ii)in Clause (a) of sub-section (4) between the words "office" and "empowered" the words "or any other officer or any person" shall be inserted.
