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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2) in The Himachal Pradesh Excise Act, 2011

(2)The State Government may, by notification, appoint as many Collectors as it may deem fit, to discharge in any specified area the functions of the Collector under this act and the Collector shall, subject to the control of the Financial Commissioner, control all other Excise Officers within his jurisdiction.