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[Cites 0, Cited by 1] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(2) in The Delhi Excise Act, 2009

(2). The Excise Intelligence Bureau shall –
(a)collect intelligence, keep surveillance and maintain information of excise offences;
(b)collect and disseminate information regarding prominent excise offenders and history sheeters;
(c)detect, monitor detection, investigation and trial of offences under this Act.