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[Cites 0, Cited by 3] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(e) in The Bihar and Orissa Excise Act, 1915

(e)delegate to the Board, the Commissioner of a division [the Excise Commissioner or the Collector of a district] [Substituted for 'Province' or 'Provincial' A.L.O. 1950.] all or any of the powers conferred upon the [State Government] [Substituted for 'Servant of the Crown' by A.L.O.] by or under this Act, except the power conferred by Section 89 to make Rules;