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[Cites 0, Cited by 1] [Section 10A] [Entire Act]

State of Rajasthan - Subsection

Section 10A(2) in Rajasthan Excise Act, 1950

(2)Notwithstanding anything contained in sub-section (1), the Excise Commissioner may, by notification in the Official Gazette, declare any existing check-post established by any other department of the State Government to be the check-post for the purposes of this section and may appoint any officer or official to act as the Incharge of the check-post for the purposes of this section.