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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1) in Haryana Tax on Luxuries Act, 1994

(1)The Commissioner may, subject to such conditions and restrictions, as he may specify, authorise wither generally or in respect of any particular case of class of cases any person appointed to assist him under sub-section (1) of section 3, to investigate all or any of the offences punishable under this Act.