Section 8(2)(g) in The Assam Excise Act, 1910

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State of Assam - Subsection

Section 8(2)(g) in The Assam Excise Act, 1910

(g)authorise-

(i)the Board to delegate to the Excise Deputy Commissioner and also in such cases and such matters as the State Government may specify, to the Deputy Commissioner of a Division ;

(ii)the Excise Commissioner, and in such cases and in such matters as the State Government may specify, a Commissioner of a Division, subject to the control of the Boards to delegate to Collectors, and

(iii)Collectors, subject to the control of the Excise Commissioner and the Board, to delegate to subordinate officers.

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State of Assam - Subsection

Section 8(2)(g) in The Assam Excise Act, 1910