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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(b) in Tripura Excise Rules, 1962

(b)the Additional District Magistrate appointed under Clause (b) of sub-section (2) of Section 7 of the Act 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 the Act concurrently with the Collector.