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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(g) in The M.P. Excise Act, 1915

(g)permit the delegation by the Chief Revenue Authority, the Excise Commissioner or the Collector to any person or class of persons specified in such notification, of any powers conferred or duties imposed upon it or him by or under this Act, or exercised or discharged by it or him in respect of the excise-revenue under any other Act for the time being in force.