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

State of Tripura - Subsection

Section 7(2)(d) in The Bengal Excise Act, 1909

(d)order that all or any of the powers and duties assigned by or under this Act to any officer appointed under Clause (c) of this sub-section shall be exercised and performed by any servant of the Government or any other person;