Section 3(2)(b) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2)(b) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(b)'Deputy Commissioner' means any person appointed by the Government to exercise the functions of the Deputy Commissioner under this Act in any province ; ]

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State of Jammu-Kashmir - Subsection

Section 3(2)(b) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)