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

State of Odisha - Subsection

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

(a)appoint any officer who shall, subject to such control as the [State Government] [Substituted for 'Servant of the Crown' by A.L.O.] may direct, have the control of the administration of the Excise Department and the collection of the excise-revenue;