Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(5) in The Bengal Excise Act, 1909 (5)"Collector" means the Collector of the District and includes any officer appointed by the Chief Commissioner to exercise any of the powers and functions of the Collector under this Act;
