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 2] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in The Karnataka Excise Act, 1965

(2)The State Government may appoint such number of [Deputy Superintendents of Excise] [Substituted by Act 1 of 1971 w.e.f. 7-8-1970] for a district or part of a district as it thinks fit to exercise such powers and perform such duties as the State Government may direct.