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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(2)(b) in The M.P. Excise Act, 1915

(b)regulating the delegation of any powers or duties by the Chief Revenue Authority, the Excise Commissioner or Collectors under Section 7, clause (g);