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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(3)(i) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(i)Every [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.] making an enquiry as aforesaid shall day by day enter his proceedings in the enquiry in a diary, setting forth the time at which the information reached him, the time at which he began and closed his enquiry, the place or places visited by him and a statement of the circumstances ascertained through his enquiry.