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

Union of India - Subsection

Section 2(a) in The Produce Cess Act, 1966

(a)"Collector" means the officer appointed by the Central Government to perform in any specified area the duties of a Collector under the provisions of this Act and the rules made thereunder, and includes any officer subordinate to that officer whom he may, by order in writing, authorise to perform his duties under those provisions;