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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(3) in The Karnataka Excise Act, 1965

(3)The State Government may, by notification direct that all or any of the powers and duties assigned to an [Inspector of Excise, Sub-Inspector of Excise] [Substituted by Act 1 of 1971 w.e.f. 7-8-1970] or subordinate officer under sub-sections (1) and (2), shall be exercised and performed by any officer of the State Government.