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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(i) in Meghalaya Excise (Amendment) Act, 1974

(i)in sub-section (3) between the words and punctuation "prescribes" and "shall" the words "and any other officer or person as the State Government may, by order, specified in this behalf" shall be inserted followed by a comma "(,)" ;