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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2) in The Karnataka Excise Act, 1965

(2)The State Government may by notification delegate subject to such conditions and as may be specified therein any of the powers conferred by or under this Act on the Excise Commissioner [or the Joint Commissioner of Excise] or the Deputy Commissioner, to any Excise Officer.]