Legal Document View

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
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Mizoram - Subsection

Section 6(2)(b) in The Mizoram Excise Act, 1973

(b)appoint any person other than the Deputy Commissioner who shall, subject to the control of the Deputy Commissioner, exercise all or any of the powers and perform all or any of the duties of a Collector under this Act or any other law of the time being in force relating to the Excise revenue;