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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Karnataka - Subsection

Section 4A(1) in The Karnataka Excise Act, 1965

(1)The State Government may appoint, by notification, as many [Joint Commissioners of Excise or Deputy Commissioners of Excise] [Substituted by Act 21 of 1998 w.e.f.28-5-1998] as it thinks fit, for such area or areas as may be specified in the notification.