Section 89(2)(c) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 2] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(c) in The Bihar and Orissa Excise Act, 1915

(c)for declaring in what cases or classes of cases and to what authorities appeal shall lie from orders; whether original or appellate passed under this Act or under any rule made hereunder, and for prescribing the time and manner for presenting and the procedure for dealing with, such appeals;

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State of Odisha - Subsection

Section 89(2)(c) in The Bihar and Orissa Excise Act, 1915