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

State of Tripura - Subsection

Section 7(2)(g) in The Bengal Excise Act, 1909

(g)permit the delegation by the Excise Commissioner or the Collector, to any person or classes of persons specified in such notification, of any powers conferred or duties imposed upon him by or under this Act.