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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(2)(d) in Bihar Excise Act, 1915

(d)order that all or any of the powers and duties assigned by or under this Act to any officer appointed under clause (c) of, this section shall be exercised and performed by any Government officer or any other person;