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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(5) in Telangana Excise Act, 1968 (5)"Collector" means the Collector of a district and includes [the Joint Collector] [Substituted by Act No.4 of 1994.] or any person appointed by the Government to exercise the powers and to perform the functions of collector under this Act;
