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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Puducherry - Subsection

Section 49(3) in Pondicherry Excise Act, 1970

(3)All such officers or servants as are referred to in sub-section (1) shall be bound -
(a)to take all reasonable measures in their power to prevent the commission of such breaches which they may know, or have reason to believe, or about or likely to be committed ; and
(b)to assist the Excise Commissioner in carrying out the provisions of this Act.