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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tripura - Subsection

Section 58(d) in The Bengal Excise Act, 1909

(d)without lawful excuse, ceases or refuses or perform or withdraws himself from, the duties of his office, unless expressly allowed to do so in writing by the Collector or unless he has given to his immediate superior two months' notice in writing of his intention to do so, or