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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(1) in Bihar Excise Act, 1915

(1)The Collector shall, in all proceedings under this Act, be subject to the control of the Excise Commissioner, and shall, in such matters as the [State] [Substituted by ALO.] Government may direct, be subject also to the control of the Commissioner of the division.