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[Cites 0, Cited by 1] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(1) in The Punjab Excise Act, 1914

(1)The [State] Government may by notification invest any excise officer, not below the rank of sub-inspector with power to investigate any offence punishable under this Act, committed within the limits of the area in which the officer exercises jurisdiction.