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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Bengal Presidency - Subsection

Section 7(2)(b) in Bengal Excise Act, 1909

(b)appoint any person to exercise all or any of the powers and to perform all or any of the duties, conferred and imposed on a Collector by or under this Act, either concurrently with, or in subordination to, or to the exclusion of, the Collector and subject to such control as the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may direct;