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State of Tripura - Section

Section 6 in Tripura Excise Rules, 1962

6. Appeal to Excise Commissioner.

- An appeal shall lie to the Excise Commissioner from an original or appellate order made by-
(a)the Collector, or
(b)the Additional District Magistrate appointed under Clause (b) of sub-section (2) of Section 7 of the Act to exercise all or any of the powers and to perform all or any of the duties conferred and imposed on a Collector by or under the Act concurrently with the Collector.