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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(2)(e) in The Bengal Excise Act, 1909

(e)delegate to the Excise Commissioner all or any of powers conferred upon the Chief Commissioner by or under this Act, except the power conferred by Section 85 to make rules ;