Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(d) in The M.P. 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) shall be exercised and performed by any [servant of the Government] [Inserted by M.P. Act No. 23 of 1979.], or any other person;