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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(3) in The Punjab Excise Act, 1914

(3)When any sub-Divisional Magistrate makes a direction under sub-section (1) or [any Executive Magistrate] [Substituted for the words 'a magistrate' by the Punjab Act No. 25 of 1964.] makes a direction under sub-section (2) he shall forthwith inform the Collector of his action and his reasons thereof.