Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(5A) in The Punjab Excise Act, 1914 (5A)[ "Deputy Excise and Taxation Commissioner" means an officer-in-charge of the Excise Administration of the District or any other officer appointed by the State Government for this purpose;] [Added by Haryana Act No. 4 of 2001.]
