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[Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(b) in Bihar Excise Act, 1915

(b)appoint any person to exercise all or any of the powers and to perform all or any of the duties, conferred and imposed on a Collector by or under this Act, subject to such control as the State Government may direct;