Section 72 in Telangana Excise Act, 1968

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

State of Telangana - Section

Section 72 in Telangana Excise Act, 1968

72. Power to make rules.

(1)The Government, may, by notification [xxx] [Omitted by Act No.27 of 1981.], make rules for carrying out all or any of the purposes of this Act.

(2)In particular and without prejudice to the generality of the foregoing provisions, the Government may make rules,-

(a)prescribing the powers and duties of the [Prohibition and Excise Officers] [[Throughout the Act

For Substituted