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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(7) in Rajasthan Excise Act, 1950

(7)"Excise Officer" means any officer or person [other than the Excise Commissioner] [Inserted by Rajasthan Act No. 28 of 1952.] appointed [under Section 9] [Inserted by Rajasthan Act No. 28 of 1952.] or invested with powers of an Excise Officer under this Act;