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 2] [Entire Act] Bengal Presidency - Subsection Section 2(8) in Bengal Excise Act, 1909 (8)"Excise Commissioner" means the officer appointed under section 7, [sub-section (2),] [Inserted by section 3(5) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).] clause (a);
