Section 6(2)(f) in The Mizoram Excise Act, 1973

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Mizoram - Subsection

Section 6(2)(f) in The Mizoram Excise Act, 1973

(f)delegate to the Excise Commissioner, Collectors and to any subordinate officer, subject to such conditions and restrictions as may be prescribed by any rule made under Clause (a) of sub-section (2) of Section 76 any power conferred upon, or exercised in respect of the Excise revenue by the Administrator, the Excise Commissioner and Collectors, respectively by or under the provisions of this Act.

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State of Mizoram - Subsection

Section 6(2)(f) in The Mizoram Excise Act, 1973