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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(1) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(1)An [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.] holding any enquiry under this Act may examine orally any person supposed to be acquainted with the facts and the circumstances of the case.