Section 3(b) in Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Act, 2019

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Union of India - Subsection

Section 3(b) in Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Act, 2019

(b)"authorised officer" means -

(i)any police officer not below the rank of sub-inspector; or

(ii)any other officer, not below the rank of sub-inspector, authorised by the Central Government or the State Government by notification;