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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(2) in The Maharashtra Opium Smoking Act

(2)"Commissioner" means the Commissioner of Prohibition and Excise appointed under the Bombay Prohibition Act, 1949, (Bom. XXV of 1949.) and includes any officer on whom the State Government may confer all or any of the powers, duties and functions of the Commissioner under this Act;