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State of Haryana - Section

Section 1 in Punjab Excise Powers and Appeal Orders, 1956

1.

In exercise of the powers conferred by section 9 of the Punjab Excise Act (1 of 1914), an Excise Commissioner who will be designated as Excise and Taxation Commissioner, Haryana, has been appointed and invested with all the powers conferred on the Financial Commissioner by the said Act.